Rajesh Hiralal Mahyavanshi Prop. Of ... vs State Of Gujarat
2025 Latest Caselaw 1034 Guj

Citation : 2025 Latest Caselaw 1034 Guj
Judgement Date : 18 July, 2025

Gujarat High Court

Rajesh Hiralal Mahyavanshi Prop. Of ... vs State Of Gujarat on 18 July, 2025

                                                                                                           NEUTRAL CITATION




                               R/SCR.A/4365/2025                            ORDER DATED: 18/07/2025

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                              R/SPECIAL CRIMINAL APPLICATION (DIRECTION) NO. 4365 of 2025

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                              RAJESH HIRALAL MAHYAVANSHI PROP. OF SHREE RADHA KISHNA
                                                     MOTORS
                                                       Versus
                                              STATE OF GUJARAT & ANR.
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                        Appearance:
                        MR ADIL R MIRZA(2488) for the Applicant(s) No. 1
                        MS SHRUTI PATHAK, APP for the Respondent(s) No. 1
                        REFUSED SERVED (N)(10) for the Respondent(s) No. 2
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                          CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                      Date : 18/07/2025

                                                       ORAL ORDER

In view of the judgment and order dated 12.07.2025 passed by 2nd Additional Sessions Judge, Valsad in Criminal Appeal No.03 of 2025, learned advocate for the applicant seeks permission to withdraw the present application.

Permission, as prayed for, is granted. The application stands disposed of as withdrawn.

It is clarified that this Court has not gone into the merits of the case.

(HASMUKH D. SUTHAR,J) ALI