State Of Gujarat vs Raghubhai Vajabhai Solanki
2025 Latest Caselaw 950 Guj

Gujarat High Court

State Of Gujarat vs Raghubhai Vajabhai Solanki on 16 July, 2025

                                                                                                                     NEUTRAL CITATION




                            R/CR.MA/16477/2021                                         ORDER DATED: 16/07/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/CRIMINAL MISC.APPLICATION (FOR CANCELLATION OF BAIL) NO.
                                                16477 of 2021

                       ==========================================================
                                                       STATE OF GUJARAT
                                                             Versus
                                                   RAGHUBHAI VAJABHAI SOLANKI
                       ==========================================================
                       Appearance:
                       MR. NIRAJ SHARMA, LD. ADDL. PUBLIC PROSECUTOR for the
                       Applicant(s) No. 1
                       NOTICE UNSERVED for the Respondent(s) No. 1
                       ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE DIVYESH A. JOSHI

                                                              Date : 16/07/2025

                                                               ORAL ORDER

At the outset, learned APP Mr. Sharma has submitted that during the pendency of the present proceeding, the trial has proceeded with, and ultimately, at the end of it, the respondent-original accused has been acquitted by the concerned trial court vide judgment and order dated 13.11.2024, a copy of which, is placed and ordered to be taken on record, and as such, he does not press this application and seeks permission to withdraw the same.

Permission, as prayed for, is granted. This application is disposed of as withdrawn. Notice is discharged.

(DIVYESH A. JOSHI,J) VAHID