SUJAN AZAD PARIKH v. STATE OF GUJARAT

R/SCR.A/9109/2016 ORDER DATED: 07/12/2022

IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/SPECIAL CRIMINAL APPLICATION NO. 9109 of 2016 ==========================================================

SUJAN AZAD PARIKH Versus

STATE OF GUJARAT & 1 other(s) ========================================================== Appearance: MR SALIL M THAKORE(5821) for the Applicant(s) No. 1 NOTICE NOT RECD BACK for the Respondent(s) No. 2 MS VRUNDA C SHAH, ADDL. PUBLIC PROSECUTOR for the Respondent(s) No. 1 ==========================================================

CORAM:HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

Date : 07/12/2022

ORAL ORDER

Learned advocate appearing on behalf of Mr. Salil

Thakore, learned advocate for the applicant does not press this

application and seeks permission to withdraw the same as the

applicant – accused has been acquitted by an order dated

30.08.2022 below Exh.18 passed in Criminal Case No.24348 of 2017

by the 9th Additional Judicial Magistrate First Class, Vadodara.

Permission as prayed for is granted. This application is

disposed of as withdrawn without expressing any opinion on the

merits of the case. Notice discharged.

(VAIBHAVI D. NANAVATI,J) A. B. VAGHELA

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