Bharatiben Sureshbhai Modi vs State Of Gujarat
2025 Latest Caselaw 2866 Guj

Gujarat High Court

Bharatiben Sureshbhai Modi vs State Of Gujarat on 10 February, 2025

                                                                                                                       NEUTRAL CITATION




                            R/SCR.A/2799/2023                                           ORDER DATED: 10/02/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 2799 of 2023

                       ==========================================================
                                                 BHARATIBEN SURESHBHAI MODI
                                                            Versus
                                                   STATE OF GUJARAT & ORS.
                       ==========================================================
                       Appearance:
                       MS.AKSHITABA SOLANKI(6782) for the Applicant(s) No. 1
                       NOTICE SERVED for the Respondent(s) No. 2,3
                       MS. VRUNDA SHAH, APP for the Respondent(s) No. 1
                       ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                                            Date : 10/02/2025

                                                             ORAL ORDER

Learned advocate for the petitioner, upon instructions,

seeks permission to withdraw the present petition, at this

stage, as the proceedings of the trial is concluded. The copy

of the judgment is produced, which is ordered to be taken on

record.

Permission, as prayed for, is granted. The present

petition stands disposed of as withdrawn. Notice is

discharged. This Court has not expressed any opinion on the

merits of the matter.

(SANDEEP N. BHATT,J) SLOCK BAROT