Vijaykumar Ranchodbhai Chaudhary vs State Of Gujarat
2025 Latest Caselaw 6250 Guj

Gujarat High Court

Vijaykumar Ranchodbhai Chaudhary vs State Of Gujarat on 2 September, 2025

                                                                                                        NEUTRAL CITATION




                              R/CR.MA/5677/2025                            ORDER DATED: 02/09/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO.
                                                5677 of 2025
                                    In F/CRIMINAL APPEAL NO. 4954 of 2025

                        ========================================================
                                              VIJAYKUMAR RANCHODBHAI CHAUDHARY
                                                              Versus
                                                     STATE OF GUJARAT & ANR.
                        ========================================================
                        Appearance:
                        MR KAVAN K PATEL(11303) for the Applicant(s) No. 1
                        MS .M.SHAH, APP for the Respondent(s) No. 1
                        ========================================================

                           CORAM:HONOURABLE MS. JUSTICE S.V. PINTO

                                                       Date : 02/09/2025
                                                        ORAL ORDER

Learned advocate Mr.Kavan Patel for the applicant in light of the judgment of the Hon'ble Apex Court in case of M/s. Celestium Financial V. A. Gnanasekaran arising out of Special Leave Petition (Crl.) Nos. 137-139/2025, seeks permission to withdraw the present application as well as the captioned criminal appeal, which is at filing stage, to file appropriate appeal before the learned Sessions Court.

Permission, as sought for, is granted. The present application as well as the captioned criminal appeal, which is at filing stage, stand disposed of as withdrawn with the aforesaid liberty.

It is clarified that this Court has not gone into the merits of the case.

(S. V. PINTO,J) F.S. KAZI