Kanubhai (Kannaiyalal) Ishwarbhai ... vs State Of Gujarat
2025 Latest Caselaw 6257 Guj

Gujarat High Court

Kanubhai (Kannaiyalal) Ishwarbhai ... vs State Of Gujarat on 2 September, 2025

                                                                                                             NEUTRAL CITATION




                            R/CR.MA/7082/2017                                   ORDER DATED: 02/09/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                                          FIR/ORDER) NO. 7082 of 2017

                       ==========================================================
                                  KANUBHAI (KANNAIYALAL) ISHWARBHAI PATEL & ANR.
                                                      Versus
                                             STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       MANAN K PANERI(7959) for the Applicant(s) No. 1,2
                       MR KB PANERI(1426) for the Applicant(s) No. 1,2
                       P B VELANI(7465) for the Respondent(s) No. 2
                       MR SOHAM JOSHI, APP for the Respondent(s) No. 1
                       ==========================================================
                         CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                                            Date : 02/09/2025

                                                             ORAL ORDER

Under instructions, learned advocate Mr.Paneri for the petitioners in view of judgment of Hon'ble Apex Court in the case of Dhanasingh Prabhu v/s. Chandrasekar and Another [2025 SCC Online SC 1419] withdraws present petition with liberty to raise all the contentions during trial. The petition stands disposed of as withdrawn. Liberty as sought for is granted. Rule is discharged. Interim relief granted earlier, if any, stands vacated.

(J. C. DOSHI,J) SATISH