Gujarat High Court
Manish Subhash Kapoor vs Maulin Rameshchandra on 25 June, 2013
Author: S.G.Shah
Bench: S.G.Shah
MANISH SUBHASH KAPOOR....Applicant(s)V/SMAULIN RAMESHCHANDRA PRAJAPATI R/CR.RA/384/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL REVISION APPLICATION NO. 384 of 2013 ================================================================ MANISH SUBHASH KAPOOR....Applicant(s) Versus MAULIN RAMESHCHANDRA PRAJAPATI & 1....Respondent(s) ================================================================ Appearance: MR EKANT G AHUJA, ADVOCATE for the Applicant(s) No. 1 MS JIRGA JHAVERI, APP for the Respondent(s) No. 2 ================================================================ CORAM: HONOURABLE MR.JUSTICE S.G.SHAH Date : 25/06/2013 ORAL ORDER
Ld. Advocate Mr. Ekant Ahuja for the petitioner states that he may withdraw the application if he is allowed to cross-examine the complainant and to take all the grievances and issues raised in this application before the trial Court, while cross-examining the complainant. It is clear and certain that present applicant can cross-examine the complainant on all issues including factual details so far as the averments and order below exh. 36 are concerned. The trial Court should not restrain the applicant to cross-examine the complainant on all such aspects. On making such observation, Ld. Advocate for the petitioner wants to withdraw the application. Application stand disposed of as withdrawn.
(S.G.SHAH, J.) * Pansala.
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