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
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SUJAN AZAD PARIKH
Versus
STATE OF GUJARAT & 1 other(s)
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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
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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disposed of as withdrawn without expressing any opinion on the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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