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Gujarat High Court

The State Of Gujarat vs Kiran Sureshbhai ... on 5 February, 2018

Author: Abhilasha Kumari

Bench: Abhilasha Kumari, Biren Vaishnav

                  R/CR.A/1975/2006                                              ORDER




                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                             CRIMINAL APPEAL NO. 1975 of 2006

         ==========================================================
                         THE STATE OF GUJARAT....Appellant(s)
                                      Versus
                  KIRAN SURESHBHAI PATEL....Opponent(s)/Respondent(s)
         ==========================================================
         Appearance:
         MR JAYPRAKASH UMOT, ADVOCATE for the Appellant(s) No. 1
         MR KP RAVAL, ADDL PUBLIC PROSECUTOR for the Appellant(s) No. 1
         MR BP JHALA, ADVOCATE for the Opponent(s)/Respondent(s) No. 1
         ==========================================================

          CORAM: HONOURABLE SMT. JUSTICE ABHILASHA KUMARI
                 and
                 HONOURABLE MR.JUSTICE BIREN VAISHNAV

                                     Date : 05/02/2018


                                         ORAL ORDER

(PER : HONOURABLE SMT. JUSTICE ABHILASHA KUMARI)

1. There is a note on the record of the case dated 03.08.2017 written by Mr. Jayprakash I. Umot, learned advocate for S.V. Raju Associates regarding withdrawal of his appearance from Criminal Appeal No. 1975 of 2006, wherein he had been appearing for the complainant. It is stated in the said note that he has received a written instruction from his client Smt. Saraswati Naranbhai Patel, the original complainant, not to proceed further with the matter and to withdraw his appearance. It is, therefore, requested to remove his appearance from the matter.

2. Though Mr. Jayprakash I. Umot is not present today, Page 1 of 2 HC-NIC Page 1 of 2 Created On Mon Feb 05 23:04:14 IST 2018 R/CR.A/1975/2006 ORDER however, in view of the note dated 03.08.2017 filed by him and as there is nothing further to the contrary, we grant permission to Mr. Jayprakash I. Umot, learned advocate for S.V. Raju Associates, to withdraw his appearance for the original complainant. Registry not to show the name of Mr. Umot on the Board.

3. Mr. K.P. Raval, learned APP is present for the State Government. However, as learned advocate for the original complainant - original accused is not present today, list on 05.03.2018.

(SMT. ABHILASHA KUMARI, J.) (BIREN VAISHNAV, J.) divya Page 2 of 2 HC-NIC Page 2 of 2 Created On Mon Feb 05 23:04:14 IST 2018