Alpa Jiten Malkan vs State Of Gujarat
2025 Latest Caselaw 6566 Guj

Gujarat High Court

Alpa Jiten Malkan vs State Of Gujarat on 12 September, 2025

                                                                                                           NEUTRAL CITATION




                              R/CR.MA/1757/2025                               ORDER DATED: 12/09/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO.
                                                1757 of 2025
                                    In F/CRIMINAL APPEAL NO. 2514 of 2025

                        ========================================================
                                                       ALPA JITEN MALKAN
                                                              Versus
                                                    STATE OF GUJARAT & ANR.
                        ========================================================
                        Appearance:
                        MS TASNIM A ZABUAWALA(10756) for the Applicant(s) No. 1
                        MS.CM.SHAH, APP for the Respondent(s) No. 1
                        ========================================================

                           CORAM:HONOURABLE MS. JUSTICE S.V. PINTO

                                                       Date : 12/09/2025

                                                         ORAL ORDER

Learned advocate Ms.Tasnim A. Zaubawala 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 The present application as well as the captioned criminal appeal, which is at filing stage, stand disposed of as withdrawn with the aforesaid liberty.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