Anil Rameshbhai Kanzariya vs State Of Gujarat
2025 Latest Caselaw 8526 Guj

Gujarat High Court

Anil Rameshbhai Kanzariya vs State Of Gujarat on 1 December, 2025

                                                                                                            NEUTRAL CITATION




                           R/CR.MA/22879/2024                                  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. 22879
                                                 of 2024

                                          In F/CRIMINAL APPEAL NO. 36354 of 2024

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                                                 ANIL RAMESHBHAI KANZARIYA
                                                           Versus
                                                  STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      MR HITESH V PATEL(6090) for the Applicant(s) No. 1
                      MS SHRUTI PATHAK, APP for the Respondent(s) No. 1
                      ==========================================================

                        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 25.07.2024 passed by Additional Judicial Magistrate First Class, Viramgam in Criminal Case No.391 of 2020.

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.

NEUTRAL CITATION

R/CR.MA/22879/2024 ORDER DATED: 01/12/2025

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The present application as well as connected appeal are disposed of as withdrawn, with the aforesaid liberty with a rider that, after withdrawal 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) URIL RANA