Anil Arunbhai Joshi vs State Of Gujarat
2025 Latest Caselaw 8792 Guj

Gujarat High Court

Anil Arunbhai Joshi vs State Of Gujarat on 5 December, 2025

                                                                                                              NEUTRAL CITATION




                              R/CR.MA/21714/2025                                ORDER DATED: 05/12/2025

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF
                                       DELAY) NO. 21714 of 2025
                           In F/CRIMINAL MISC.APPLICATION NO. 39413 of 2025
                                                 With
                            R/CRIMINAL MISC.APPLICATION NO. 24402 of 2025
                                                    In
                            F/CRIMINAL MISC.APPLICATION NO. 40282 of 2025
                        =====================================================
                                         ANIL ARUNBHAI JOSHI
                                                 Versus
                                       STATE OF GUJARAT & ANR.
                        =====================================================
                        Appearance:
                        MR HARSH M SURTI(3907) for the Applicant(s) No. 1
                        MR CHINTAN H. DAVE, APP for the Respondent(s) No. 1
                        =====================================================
                          CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                                            Date : 05/12/2025
                                                              ORAL ORDER

1. Learned advocate Ms. Punita Joshi for learned advocate Mr. Harsh M. Surti appearing for the applicants submits that, in the factual circumstances that the trial has already commenced and matter is at the stage of evidence of the prosecution as it is discerned from the report of the learned trial Court, she seeks permission to withdraw both the applications with a relief to expedite the trial before the learned trial Court.

2. In view of above, permission as prayed for is granted, both the Criminal Misc. Applications stand disposed of as withdrawn, with the direction that the learned trial Court shall endeavour to complete the trial within 01 year from the date of receipt of the copy of this order.

NEUTRAL CITATION

R/CR.MA/21714/2025 ORDER DATED: 05/12/2025

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3. The offence is under Sections 406 and 420 of the Indian Penal Code, having maximum punishment of less than 7 years, and therefore, the learned trial Court shall follow the judgment in the case of Arnesh Kumar v. State of Bihar, reported in (2014) 8 SCC 273 and if required, can take the bond and surety from the present applicants for securing their presence during the trial.

4. It is needless to say that all the rights and contentions are kept open before the trial Court.

(J.C. DOSHI, J.) Raj