Gujarat High Court
Kantibhai vs State on 27 December, 2012
Author: A.J. Desai
Bench: A.J. Desai
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 This Criminal Revision Application is disposed of as withdrawn.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