Kamlesh Ravjibhai Sarniya vs State Of Gujarat
2025 Latest Caselaw 6368 Guj

Gujarat High Court

Kamlesh Ravjibhai Sarniya vs State Of Gujarat on 8 September, 2025

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                                 NEUTRAL CITATION




                           R/CR.MA/15420/2025                                    ORDER DATED: 08/09/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/CRIMINAL MISC.APPLICATION (FOR CONSENT QUASHING) NO.
                                                 15420 of 2025

                      ==========================================================
                                             KAMLESH RAVJIBHAI SARNIYA & ORS.
                                                          Versus
                                                 STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      O I PATHAN(7684) for the Applicant(s) No. 1,2,3,4,5,6,7,8,9
                      MR RONAK RAVAL, PUBLIC PROSECUTOR for the Respondent(s) No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                                                          Date : 08/09/2025

                                                           ORAL ORDER

Rule. Learned APP waives service of rule for the Respondent-State.

1. Learned Advocate, Mr. Irfan Saiyed, appearing for learned Advocate, Mr. Pathan, for the petitioners, under the instructions, seeks permission to withdraw this petition, as the trial is over and now, the matter is kept for judgment.

2. Heard. Permission, as prayed for, is granted. This petition stands disposed of, as withdrawn. Rule is discharged.

(NIRZAR S. DESAI,J) UMESH/-