Sufed Alam S/O Abdul Hussain Shaikh vs State Of Gujarat
2025 Latest Caselaw 3179 Guj

Gujarat High Court

Sufed Alam S/O Abdul Hussain Shaikh vs State Of Gujarat on 18 February, 2025

                                                                                                      NEUTRAL CITATION




                            R/CR.RA/1400/2018                          ORDER DATED: 18/02/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/CRIMINAL REVISION APPLICATION (AGAINST ORDER PASSED BY
                                     SUBORDINATE COURT) NO. 1400 of 2018

                       ==================================================
                                    SUFED ALAM S/O ABDUL HUSSAIN SHAIKH
                                                       Versus
                                               STATE OF GUJARAT
                       ==================================================
                       Appearance:
                       MOHAMADZAID I SAIYED(8411) for the Applicant(s) No. 1
                       MR ROHAN RAVAL ADDITIONAL PUBLIC PROSECUTOR for the Respondent(s)
                       No. 1
                       ==================================================

                         CORAM:HONOURABLE MR. JUSTICE PRANAV TRIVEDI

                       Date : 18/02/2025

                       ORAL ORDER

Mr. Abas Pathan, learned advocate holding the brief of Mr.

Mohamazaid Saiyed, learned advocate for the applicant states that

Sessions Case No. 293 of 2017 with Sessions Case No. 294 of 2017 is

disposed of vide judgment and order dated 21.01.2025 by the

learned Sessions Judge, Ahmedabad.

In view of the disposal of the Sessions Case, Mr. Pathan,

learned advocate seeks permission to withdraw the present

application. Permission is granted.

The present application stands dismissed as withdrawn. Notice

is discharged.

(PRANAV TRIVEDI,J) phalguni