Paragbhai Vasudev Udhvani vs State Of Gujarat
2025 Latest Caselaw 1556 Guj

Gujarat High Court

Paragbhai Vasudev Udhvani vs State Of Gujarat on 31 July, 2025

                                                                                                            NEUTRAL CITATION




                              R/CR.A/1940/2025                               ORDER DATED: 31/07/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                              R/CRIMINAL APPEAL (AGAINST ACQUITTAL) NO. 1940 of 2025
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                                                   PARAGBHAI VASUDEV UDHVANI
                                                              Versus
                                                     STATE OF GUJARAT & ANR.
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                       Appearance:
                       MR PRADIP J PATEL(5896) for the Appellant(s) No. 1
                       MR. PRANAV DHAGAT, APP for the Opponent(s)/Respondent(s) No. 1
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                          CORAM:HONOURABLE MS. JUSTICE S.V. PINTO

                                                         Date : 31/07/2025

                                                          ORAL ORDER

Learned advocate Mr. Pradip J Patel for the applicant submits that in light of the judgment of the Hon'ble Apex Court in case of M/s. Celestium Financial V. A. Gnanasekaran arising out of Special Leave Petition (Crl.) Nos. 137-139/2025, he has instructions to withdraw captioned Criminal Appeal to file appropriate appeal before the learned Sessions Court.

Permission, as sought for, is granted. The Appeal stands disposed of as withdrawn with the aforesaid liberty.

This Court has not gone into the merits of the case.

(S. V. PINTO,J) VVM