Citation : 2025 Latest Caselaw 8098 Guj
Judgement Date : 19 November, 2025
NEUTRAL CITATION
R/CR.A/2435/2008 ORDER DATED: 19/11/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL APPEAL NO. 2435 of 2008
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DURGAPRASAD BHAWARLAL GOYEL
Versus
STATE OF GUJARAT & ANR.
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Appearance:
MR PRAKASH K JANI(355) for the Appellant(s) No. 1
MS SHRUTI PATHAK, APP for the Opponent(s)/Respondent(s) No. 1
RULE NOT RECD BACK for the Opponent(s)/Respondent(s) No. 2
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CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER
Date : 19/11/2025
ORAL ORDER
The present appeal has been filed under Section 378 of the Code of Criminal Procedure challenging the judgment and order passed by learned Judicial Magistrate First Class, Unjha in Criminal Case No.422 of 2006.
Learned advocate for the appellant has placed on record letter dated 18.11.2025 written by the appellant and he do not want to proceed further with the matter. The said communication is taken on record.
In view of the same, the present Criminal Appeal stands disposed of.
(SANJEEV J.THAKER,J)
Manoj Kumar Rai
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