Hitendrakumar Ramjibhai Bariya vs State Of Gujarat
2025 Latest Caselaw 1547 Guj

Gujarat High Court

Hitendrakumar Ramjibhai Bariya vs State Of Gujarat on 31 July, 2025

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                            NEUTRAL CITATION




                             R/CR.MA/21265/2022                               ORDER DATED: 31/07/2025

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                             R/CRIMINAL MISC. APPLICATION (FOR QUASHING & SET ASIDE
                                           FIR/ORDER) NO.21265 of 2022

                        ==========================================================
                                                HITENDRAKUMAR RAMJIBHAI BARIYA
                                                             Versus
                                                    STATE OF GUJARAT & ANR.
                        ==========================================================
                        Appearance :
                        MR Y J PATEL for the Applicant.
                        RULE SERVED for the Respondent No.2.
                        MR YUVRAJ BRAHMBHATT, APP for the Respondent No.1.
                        =========================================

                         CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                                                        Date : 31/07/2025
                                                         ORAL ORDER

Learned advocate appearing for the applicant places on record a copy of the judgment dated 25.10.2024 passed by learned JMFC, Bodeli in Criminal Case No.1536 of 2023 by which the applicant came to be acquitted. A copy of the said order is taken on record. In view of that, learned advocate appearing for the applicant, upon instructions, seeks permission to withdraw the present petition as the same has become infructuous. Permission as prayed for is granted. The present petition stands disposed of as withdrawn. Rule is discharged. Interim relief, if any, stands vacated.

(NIRZAR S. DESAI,J)

SAVARIYA