Leader Singh Subhashsingh Potwal vs State Of Gujarat
2025 Latest Caselaw 689 Guj

Gujarat High Court

Leader Singh Subhashsingh Potwal vs State Of Gujarat on 8 July, 2025

                                                                                                                      NEUTRAL CITATION




                             R/CR.MA/3822/2025                                          ORDER DATED: 08/07/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 3822 of
                                                     2025
                                    In F/CRIMINAL APPEAL NO. 28628 of 2024

                       ==========================================================
                                            LEADER SINGH SUBHASHSINGH POTWAL
                                                          Versus
                                                 STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       MR NV GANDHI(1693) for the Applicant(s) No. 1
                       MR VICKY B MEHTA(5422) for the Respondent(s) No. 2
                       PUBLIC PROSECUTOR for the Respondent(s) No. 1
                       ==========================================================

                          CORAM:HONOURABLE MR. JUSTICE CHEEKATI
                                MANAVENDRANATH ROY
                                and
                                HONOURABLE MR.JUSTICE D. M. VYAS

                                                              Date : 08/07/2025

                                               ORAL ORDER

(PER : HONOURABLE MR. JUSTICE CHEEKATI MANAVENDRANATH ROY)

Since this application for special leave to appeal is not

maintainable as the appeal is preferred against the judgment

of acquittal in a case instituted on a police report and not on a

complaint, learned advocate for the applicant seeks

permission to withdraw the application with liberty to file the

appeal in the District Court under the proviso to Section 372

of the Criminal Procedure Code.

NEUTRAL CITATION

R/CR.MA/3822/2025 ORDER DATED: 08/07/2025

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Permission is accorded. The application is dismissed as

withdrawn.

Liberty is granted to the appellant to file appeal in the

District Court with a petition seeking condonation of delay by

invoking the relevant provisions of the Limitation Act to

exclude the time spent in this Court. In case any such appeal

is filed with a petition to condone the delay, the trial court

shall consider the same as per law and pass appropriate

order.

(CHEEKATI MANAVENDRANATH ROY, J)

(D. M. VYAS, J)

ILA