Nitesh Bachubhai Indrekar vs State Of Gujarat
2025 Latest Caselaw 8349 Guj

Gujarat High Court

Nitesh Bachubhai Indrekar vs State Of Gujarat on 26 November, 2025

                                                                                                         NEUTRAL CITATION




                             R/CR.MA/1787/2025                              ORDER DATED: 26/11/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 1787 of
                                                   2025

                                           In F/CRIMINAL APPEAL NO. 31796 of 2024

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                                                  NITESH BACHUBHAI INDREKAR
                                                             Versus
                                                    STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       MR ARVIND K THAKUR(2322) for the Applicant(s) No. 1
                       MS. SHRUTI PATHAK, APP for the Respondent(s) No. 1
                       ==========================================================

                            CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER

                                                       Date : 26/11/2025

                                                        ORAL ORDER

1. This is an application filed for seeking leave to appeal against the judgment and order of acquittal dated 01.07.2023 passed by Additional Chief Judicial Magistrate, Ahmedabad in Criminal Case No. 20323 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/1787/2025 ORDER DATED: 26/11/2025

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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