Vinayak Ratillal Purohit vs State Of Gujarat
2025 Latest Caselaw 2614 Guj

Gujarat High Court

Vinayak Ratillal Purohit vs State Of Gujarat on 3 February, 2025

                                                                                                                      NEUTRAL CITATION




                            R/SCR.A/14751/2024                                          ORDER DATED: 03/02/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/SPECIAL CRIMINAL APPLICATION (POSSESSION OF MUDDAMAL)
                                              NO. 14751 of 2024

                      ==========================================================
                                                   VINAYAK RATILLAL PUROHIT
                                                             Versus
                                                       STATE OF GUJARAT
                      ==========================================================
                      Appearance:
                      MR KAIVAN K PATEL(6338) for the Applicant(s) No. 1
                      MR PY DIVYESHVAR(2482) for the Applicant(s) No. 1
                      MS. SHRUTI PATHAK, APP for the Respondent(s) No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                                             Date : 03/02/2025
                                                              ORAL ORDER

Learned advocate for the petitioner, on receiving

instructions from his client, seeks permission to withdraw

this petition with a view to filing appropriate proceeding

for expediting the proceeding.

Permission, as prayed for, is granted. This petition

is disposed of as withdrawn. Notice stands discharged.

Interim relief, if any, granted earlier stands vacated.

If such proceeding is filed, the same shall be

considered considering the observations made in the

recent judgment of the Hon'ble Apex Court in the case

NEUTRAL CITATION

R/SCR.A/14751/2024 ORDER DATED: 03/02/2025

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of High Court Bar Association, Allahabad vs. The State

Of Uttar Pradesh rendered in Criminal Appeal No.3589

of 2023.

(SANDEEP N. BHATT,J) DIWAKAR SHUKLA