Dhirsingbhai Govindbhai Koli (Bavri) vs State Of Gujarat
2025 Latest Caselaw 2515 Guj

Gujarat High Court

Dhirsingbhai Govindbhai Koli (Bavri) vs State Of Gujarat on 12 August, 2025

                                                                                                           NEUTRAL CITATION




                             R/CR.MA/15525/2025                               ORDER DATED: 12/08/2025

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                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                             R/CRIMINAL MISC.APPLICATION (FOR RESTORATION) NO.
                                               15525 of 2025
                                   In F/CRIMINAL APPEAL NO. 11780 of 2025
                      ==========================================================
                                         DHIRSINGBHAI GOVINDBHAI KOLI (BAVRI)
                                                        Versus
                                               STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      MR ARVIND K THAKUR(2322) for the Applicant(s) No. 1
                      MR TIRTHRAJ PANDYA, ADDL. PUBLIC PROSECUTOR for the
                      Respondent(s) No. 1
                      ==========================================================
                        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)

Heard learned Counsel for the petitioner. The appeal which was preferred against the judgment of acquittal was dismissed for not removing the office objections. Learned Counsel for the petitioner would submit that the petitioner would remove the office objections within the time limit fixed by the Court.

Therefore, the petition is allowed and the appeal is ordered to be restored on to the file of the registry on condition that the petitioner shall remove the office objection within one week from the date of this order, failing which, the petition stands dismissed without any further reference to the Court.

(CHEEKATI MANAVENDRANATH ROY, J)

(D. M. VYAS, J) Anuj