Ramanbhai Motiji Rathod Through Lhs Of ... vs State Of Gujarat
2025 Latest Caselaw 6877 Guj

Gujarat High Court

Ramanbhai Motiji Rathod Through Lhs Of ... vs State Of Gujarat on 23 September, 2025

                                                                                                          NEUTRAL CITATION




                            R/CR.MA/15156/2025                               ORDER DATED: 23/09/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 15156
                                                  of 2025

                                           In F/CRIMINAL APPEAL NO. 29640 of 2025

                       ==========================================================
                        RAMANBHAI MOTIJI RATHOD THROUGH LHS OF MANISH RAMANBHAI
                                                 RATHOD
                                                  Versus
                                         STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       JIGNESHKUMAR M NAYAK(8558) for the Applicant(s) No. 1
                       MR. ADITYA JADEJA, APP for the Respondent(s) No. 1
                       ==========================================================
                         CORAM:HONOURABLE MS. JUSTICE S.V. PINTO
                                          Date : 23/09/2025
                                           ORAL ORDER

Learned advocate Mr. Jigneshkumar Nayak 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 The present application as well as the captioned criminal appeal, which is at filing stage, stand disposed of as withdrawn with the aforesaid liberty.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) VASIM S. SAIYED