Ankitkumar Arvindbhai Shah vs State Of Gujarat
2025 Latest Caselaw 1181 Guj

Gujarat High Court

Ankitkumar Arvindbhai Shah vs State Of Gujarat on 21 July, 2025

                                                                                                                       NEUTRAL CITATION




                           R/SCR.A/3810/2015                                           ORDER DATED: 21/07/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 3810 of 2015

                      ==========================================================
                                               ANKITKUMAR ARVINDBHAI SHAH
                                                          Versus
                                                 STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      MR DJ BHATT(164) for the Applicant(s) No. 1
                      PUBLIC PROSECUTOR for the Respondent(s) No. 1
                      TIRTHRAJ PANDYA, RULE SERVED for the Respondent(s) No. 2,3
                      ==========================================================

                        CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                                          Date : 21/07/2025

                                                            ORAL ORDER

Mr. Ankitkumar Arvindbhai Shah - petitioner was mentioned as witness No.16 in chragesheet filed against main accused. Learned Addl. Public Prosecutor placed on record counter report of the investigating officer. He has further tendered judgment passed in Criminal Case No.3564 of 2016, which is recorded acquittal of the main accused. Looking to the report tendered by the investigating officer and judgment placed on record, the present petition does not survive.

In view of the above, Mr. D. J. Bhatt learned advocate appearing for the petitioner, upon instruction, seeks permission to not press present petition. The petition stands disposed of as not pressed. Rule discharged, interim relief, if any, granted earlier stands vacated forthwith.

(J. C. DOSHI,J) NITIN MAKWANA