Patel Piyushbhai Amrutbhai vs State Of Gujarat
2025 Latest Caselaw 1000 Guj

Gujarat High Court

Patel Piyushbhai Amrutbhai vs State Of Gujarat on 17 July, 2025

                                                                                                                   NEUTRAL CITATION




                            R/SCR.A/15441/2024                                       ORDER DATED: 17/07/2025

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                                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 15441
                                              of 2024

                      ============================================
                                       PATEL PIYUSHBHAI AMRUTBHAI
                                                    Versus
                                         STATE OF GUJARAT & ANR.
                      ============================================
                      Appearance:
                      MR DHRUV H PANCHAL(12742) for the Applicant(s) No. 1
                      MS SNEHA A JOSHI(2156) for the Applicant(s) No. 1
                      NOTICE SERVED for the Respondent(s) No. 2
                      MS MAITHILI MEHTA, APP for the Respondent(s) No. 1
                      ============================================

                         CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                        Date : 17/07/2025

                                                             ORAL ORDER

Learned advocate for the petitioner, on instructions, states that during the pendency of the petition the petitioner is acquitted by the learned trial Court, therefore, seeks permission to withdraw the present petition. The copy of judgment is taken on record. Permission is granted.

Accordingly, present petition stands disposed of as withdrawn. This Court has not gone into merit of the case. Notice is discharged.

(HASMUKH D. SUTHAR,J) ANKIT