Virambhai Ramabhai Khunti vs State Of Gujarat
2025 Latest Caselaw 8522 Guj

Gujarat High Court

Virambhai Ramabhai Khunti vs State Of Gujarat on 1 December, 2025

                                                                                                               NEUTRAL CITATION




                             R/CR.MA/13334/2025                                   ORDER DATED: 01/12/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 13334 of 2025
                                                       In
                                       F/CRIMINAL APPEAL NO. 26016 of 2025
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                                                     VIRAMBHAI RAMABHAI KHUNTI
                                                                 Versus
                                                      STATE OF GUJARAT & ANR.
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                       Appearance:
                       MS. MAYURI P CHAUHAN(7069) for the Applicant(s) No. 1
                       MS SHRUTI PATHAK, APP for the Respondent(s) No. 1
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                            CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER
                                             Date : 01/12/2025
                                              ORAL ORDER

1. This is an application filed for seeking leave to appeal against the judgment and order of acquittal dated 13.05.2025 passed by learned Judicial Magistrate First Class, Ranavav at Porbandar in Criminal Case No.409 of 2024.

2. Learned advocate for the applicant seeks permission to withdraw the present application as well as connected appeal to file appeal before the concerned Court, in view of the judgment of the Apex Court in case of M/s. Celestium Financial V.A. Gnanasekaran arising out of Special Leave Petiton (Cri.) Nos.137 - 139 / 2025, with the liberty that the period that may be consumed may not be counted as delay in filing such appeal.

3. In view of the above, permission as prayed for, is granted. The applicant can file appropriate appeal before the concerned Court. The present application as well as connected appeal are disposed of as withdrawn, with the aforesaid liberty with a rider that, after withdrawl of the present application and the appeal, necessary proceedings be initiated / filed within a period of four months from the date of receipt of copy of this order. It is clarified that the period that may be consumed in filing the present appeal may not be counted as delay in filing such appeal before the concerned Court.

(SANJEEV J.THAKER,J) Manoj Kumar Rai