Brijlal Parashram Patel vs State Of Gujarat
2025 Latest Caselaw 3308 Guj

Gujarat High Court

Brijlal Parashram Patel vs State Of Gujarat on 21 February, 2025

                                                                                                                 NEUTRAL CITATION




                            R/SCR.A/2557/2019                                      ORDER DATED: 21/02/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 2557 of 2019

                      ==========================================================
                                                   BRIJLAL PARASHRAM PATEL
                                                             Versus
                                                   STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      MR NV GANDHI(1693) for the Applicant(s) No. 1
                      MR KUNAL S SHAH(5282) for the Respondent(s) No. 4
                      MR SHAKEEL A QURESHI(1077) for the Respondent(s) No. 2,3,5,6,7,9
                      NOTICE SERVED for the Respondent(s) No. 8
                      MR ROHAN RAVAL, APP for the Respondent(s) No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                                           Date : 21/02/2025

                                                            ORAL ORDER

Learned advocate for the petitioner, under the instructions, having referred to the judgment passed in Criminal Case No.182 of 2010, whereby, all the accused have been acquitted on the ground that the compromise has been arrived at between the parties, seeks permission to withdraw present petition. Permission granted. The petition stands disposed of as withdrawn. Notice discharged.

It is clarified that this Court has not examined the merits of the matter.

(J. C. DOSHI,J) SHEKHAR P. BARVE