Kiritkumar Narsinhbhai Patel vs State Of Gujarat
2025 Latest Caselaw 7964 Guj

Gujarat High Court

Kiritkumar Narsinhbhai Patel vs State Of Gujarat on 14 November, 2025

                                                                                                             NEUTRAL CITATION




                             R/CR.MA/13787/2025                                ORDER DATED: 14/11/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 13787
                                                  of 2025

                                            In F/CRIMINAL APPEAL NO. 26262 of 2025

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                                                  KIRITKUMAR NARSINHBHAI PATEL
                                                              Versus
                                                     STATE OF GUJARAT & ORS.
                       ==========================================================
                       Appearance:
                       MR MANISH S SHAH(5859) for the Applicant(s) No. 1
                       PUBLIC PROSECUTOR for the Respondent(s) No. 1
                       ==========================================================

                            CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER

                                                         Date : 14/11/2025

                                                          ORAL ORDER

1. This is an application filed for seeking leave to appeal against the judgment and order of acquittal dated 30.04.2025 passed by 4th Additional Judicial Magistrate First Class, Himmat Nagar in Criminal Case No. 3170 of 2019.

2. Learned advocate for the applicant seeks permission to withdraw the present application as well as connected appeal to file appeal before the concerned Court, in view of the judgment of the Apex Court in case of M/s. Celestium Financial V.A. Gnanasekaran arising out of Special Leave Petiton (Cri.) Nos.137 - 139 / 2025, with the liberty that the period that may be consumed may not be counted as delay in filing such appeal.

3. In view of the above, permission as prayed for, is granted. The applicant can file appropriate appeal before the concerned Court. The present application as well as connected appeal are disposed of as

NEUTRAL CITATION

R/CR.MA/13787/2025 ORDER DATED: 14/11/2025

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withdrawn, with the aforesaid liberty with a rider that, after withdrawl of the present application and the appeal, necessary proceedings be initiated / filed within a period of four months from the date of receipt of copy of this order.

(SANJEEV J.THAKER,J) RAJAT YADAV