Rajgor Anilkumar Vashudevbhai vs State Of Gujarat
2025 Latest Caselaw 7110 Guj

Gujarat High Court

Rajgor Anilkumar Vashudevbhai vs State Of Gujarat on 30 September, 2025

                                                                                                                NEUTRAL CITATION




                            R/CR.MA/8326/2018                                      ORDER DATED: 30/09/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                                          FIR/ORDER) NO. 8326 of 2018

                       ==========================================================
                                        RAJGOR ANILKUMAR VASHUDEVBHAI & ANR.
                                                       Versus
                                              STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       MR NISHITH P THAKKAR(2836) for the Applicant(s) No. 1,2
                       MS ASHA D TIWARI(2983) for the Applicant(s) No. 1,2
                       MR JV VAGHELA(5809) for the Respondent(s) No. 2
                       MR SOHAM JOSHI, ADDL. PUBLIC PROSECUTOR for the Respondent(s)
                       No. 1
                       ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                                           Date : 30/09/2025

                                                            ORAL ORDER

The matter is listed on board various times. When the matter is called out, learned advocate for the petitioners is absent. Earlier also, learned advocate for the petitioners has taken time. Hence, it appears that learned advocate for the petitioners is not interested in prosecuting the matter any further. Even otherwise, the issue raised in this petition is squarely covered by the judgment of the Hon'ble Apex Court in case of Dhanasingh Prabhu Vs. Chandrasekar and another, 2025, LawSuit (SC) 928. Hence, present petition stands dismissed for want of prosecution. Rule discharged. Interim relief granted earlier stands vacated.

(J. C. DOSHI,J) SHEKHAR P. BARVE