Gujarat High Court
Kantibhai vs State on 18 July, 2012
Author: A.J. Desai
Bench: A.J. Desai
Gujarat High Court Case Information System
Print
CR.RA/525/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
REVISION APPLICATION No. 525 of
2011
=========================================
KANTIBHAI
AMRABHAI PARMAR - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================
Appearance :
MR
SIRAJ R GORI for
Applicant(s) : 1,
MS CHETNA RAVAL APP for Respondent(s) : 1,
MR
CB UPADHYAYA for Respondent(s) : 2,
NOTICE SERVED for
Respondent(s) : 3,
=========================================
CORAM
:
HONOURABLE
MR.JUSTICE A.J. DESAI
Date
: 18/07/2012
ORAL
ORDER
Mr. Siraj Ghori, learned advocate appearing for the applicant - original complainant submits that by order dated 27.12.2012, this Court has called for record and proceedings of the case and after perusing the same, issued notice which was made returnable on 5.3.2012.
In view of the amended provisions of Section 372 of Cr.P.C. Read with Section 401(4) of the Cr.P.C., he seeks permission to withdraw this application to file appeal before this Court. The permission as prayed for is granted. This Criminal Revision Application is disposed of as withdrawn.
(A.J.DESAI, J.) *fskazi Top