Gujarat High Court

Harjivanbhai Raghavjibhai Jivani vs State Of Gujarat on 3 July, 2025

                                                                                                               NEUTRAL CITATION




                              R/SCR.A/8072/2021                                 ORDER DATED: 03/07/2025

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                             R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 8072 of 2021
                                                         With
                                 CRIMINAL MISC.APPLICATION (FOR STAY) NO. 1 of 2021
                                  In R/SPECIAL CRIMINAL APPLICATION NO. 8072 of 2021
                        ==========================================================
                                                  HARJIVANBHAI RAGHAVJIBHAI JIVANI
                                                               Versus
                                                      STATE OF GUJARAT & ANR.
                        ==========================================================
                        Appearance:
                        MR MRUGEN K PUROHIT(1224) for the Applicant(s) No. 1
                        MR ASHISH M DAGLI(2203) for the Respondent(s) No. 2
                        MR CHINTAN DAVE, APP for the Respondent(s) No. 1
                        ==========================================================
                          CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                                            Date : 03/07/2025

                                                             ORAL ORDER

1. After arguing to some extent, learned advocate for the petitioner withdraws present petition on the ground that trial has already commenced. He would further submit that in identically placed accused under NI Act has been acquitted.

2. In view of above, the petition stands disposed of as withdrawn. The petitioner is permitted to place on record before learned Trial Court concerned copy of the judgment delivered by Co-ordinate Trial Court, whereby, he is acquitted in similar fact situation.

3. Learned Trial Court concerned shall decide the trial within a period of three months from the date of receipt of present order without being influenced by withdrawal of present petition. All the contentions are kept open.

NEUTRAL CITATION

R/SCR.A/8072/2021 ORDER DATED: 03/07/2025

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4. Criminal Misc. Application No.1 of 2021 also stands disposed of.

(J. C. DOSHI,J) SATISH