Rashminbhai Ratibhai Patel vs State Of Gujarat
2025 Latest Caselaw 6367 Guj

Gujarat High Court

Rashminbhai Ratibhai Patel vs State Of Gujarat on 8 September, 2025

                                                                                                             NEUTRAL CITATION




                            R/CR.RA/70/2025                                   ORDER DATED: 08/09/2025

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                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL REVISION APPLICATION (AGAINST CONVICTION) NO. 70
                                                 of 2025

                      ==========================================================
                                                RASHMINBHAI RATIBHAI PATEL
                                                          Versus
                                                 STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      MS. SHIVANGI M RANA(7053) for the Applicant(s) No. 1
                      MR. NIRAJ SHARMA APP for the Respondent(s) No. 1
                      ==========================================================

                        CORAM:HONOURABLE MR.JUSTICE L. S. PIRZADA

                                                          Date : 08/09/2025

                                                           ORAL ORDER

Learned advocate for the applicant upon instructions

submitted that the present revision application has been

preferred challenging the judgment of conviction under

Section 138 of the Negotiable Instruments Act, 1881 and the

said judgment of conviction has been confirmed by the

learned Appellate Court and the present revision application

has been preferred. Further, it is submitted that the present

applicant was in judicial custody since 05.05.2023 and the

sentence awarded by the learned Trial Court was 2 years and

he already served the sentence and upon instructions, he does

not want to proceed further and sought permission to

withdraw the present revision application.

NEUTRAL CITATION

R/CR.RA/70/2025 ORDER DATED: 08/09/2025

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Considering the submission made by the learned

advocate for the applicant, the permission as sought for is

granted. The present revision application stands dismissed as

withdrawn.

(L. S. PIRZADA, J) JCP