Ramilaben W/O Rajeshbhai Somabhai ... vs Hitesh Bhikhabhai Chamar
2025 Latest Caselaw 2512 Guj

Gujarat High Court

Ramilaben W/O Rajeshbhai Somabhai ... vs Hitesh Bhikhabhai Chamar on 12 August, 2025

                                                                                                           NEUTRAL CITATION




                          R/CR.MA/11036/2025                                  ORDER DATED: 12/08/2025

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                               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY)
                                         NO. 11036 of 2025

                             In F/CRIMINAL MISC.APPLICATION NO. 19955 of 2025

                      ==========================================================
                                RAMILABEN W/O RAJESHBHAI SOMABHAI PARMAR
                                                  Versus
                                     HITESH BHIKHABHAI CHAMAR & ORS.
                      ==========================================================
                      Appearance:
                      SEHBAZHUSAN A KADRI(8012) for the Applicant(s) No. 1
                      HCLS COMMITTEE(4998) for the Respondent(s) No. 1,2
                      MR. AAMIR S PATHAN(7142) for the Respondent(s) No. 1,2
                      MR TIRTHRAJ PANDYA, ADDL PUBLIC PROSECUTOR for the
                      Respondent(s) No. 3
                      ==========================================================

                        CORAM:HONOURABLE MR. JUSTICE CHEEKATI
                              MANAVENDRANATH ROY
                              and
                              HONOURABLE MR.JUSTICE D. M. VYAS

                                                       Date : 12/08/2025

                                                 ORAL ORDER

(PER : HONOURABLE MR. JUSTICE CHEEKATI MANAVENDRANATH ROY)

This petition is filed to condone the delay of 15 days in

filing the petition under Section 494 of Cr.P.C. seeking leave

to appeal against the judgment of acquittal.

As the case in the trial Court was instituted upon

police report and not upon a complaint, leave is not

required to be obtained under Section 494 of Cr.P.C.

NEUTRAL CITATION

R/CR.MA/11036/2025 ORDER DATED: 12/08/2025

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Therefore, the petitioner seeks permission to withdraw the

petition filed to condone the delay in filing the petition

seeking leave to appeal with liberty to pursue his appeal as

per law.

Hence, the petition is dismissed as withdrawn with

liberty to pursue his appeal as per law.

(CHEEKATI MANAVENDRANATH ROY, J)

(D. M. VYAS, J) Anuj