Varun Naranbhai Prajapati vs State Of Gujarat
2025 Latest Caselaw 6217 Guj

Gujarat High Court

Varun Naranbhai Prajapati vs State Of Gujarat on 1 September, 2025

                                                                                                           NEUTRAL CITATION




                           R/CR.MA/10836/2025                                 ORDER DATED: 01/09/2025

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY)
                                         NO. 10836 of 2025

                              In F/CRIMINAL MISC.APPLICATION NO. 13434 of 2025

                                                    With
                                F/CRIMINAL MISC.APPLICATION NO. 13434 of 2025
                                                      In
                                     F/CRIMINAL APPEAL NO. 13435 of 2025
                                                    With
                                     F/CRIMINAL APPEAL NO. 13435 of 2025
                      ==========================================================
                                                VARUN NARANBHAI PRAJAPATI
                                                          Versus
                                                 STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      MR MUNJAL V ACHARYA(10678) for the Applicant(s) No. 1
                      NISHITH P ACHARYA(9308) for the Respondent(s) No. 2
                      MR TIRTHRAJ PANDYA, ADDL PUBLIC PROSECUTOR for the
                      Respondent(s) No. 1
                      ==========================================================

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

                                                       Date : 01/09/2025

                                                  ORAL ORDER

(PER : HONOURABLE MR. JUSTICE CHEEKATI MANAVENDRANATH ROY)

Criminal Misc.Application (For Condonation Of Delay) No. 10836 Of 2025

This petition under Section 5 of the Limitation Act is filed seeking condonation of delay in preferring the appeal against the judgment of acquittal.

NEUTRAL CITATION

R/CR.MA/10836/2025 ORDER DATED: 01/09/2025

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Today when the matter is taken-up for hearing, learned Counsel for the petitioner seeks permission to withdraw the petition. Permission is accorded. Accordingly, the Criminal Misc.Application No. 10836 of 2025 is dismissed as withdrawn.

Criminal Misc. Application No. 13434 of 2025

This petition seeking leave to appeal is preferred against the judgment of acquittal.

when the matter is taken-up for hearing, learned Counsel for the petitioner seeks permission to withdraw the petition. Permission is accorded. Accordingly, the Criminal Misc.Application No. 13434 of 2025 is dismissed as withdrawn.

Criminal Appeal No. 13435 of 2025

Since the petition to condone the delay in preferring the appeal and petition seeking leave to appeal are dismissed as withdrawn, learned Counsel for the petitioner seeks permission to withdraw the appeal as well. Permission is accorded. The Criminal Appeal No.13435 of 2025 is dismissed as withdrawn.

(CHEEKATI MANAVENDRANATH ROY, J)

(D. M. VYAS, J) Anuj