Gujarat High Court
Dharmendra @ Dharmen Ghumahai Vasuniya vs State Of Gujarat on 28 July, 2025
NEUTRAL CITATION
R/CR.MA/9595/2025 ORDER DATED: 28/07/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR SUCCESSIVE REGULAR BAIL -
AFTER CHARGESHEET) NO. 9595 of 2025
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DHARMENDRA @ DHARMEN GHUMAHAI VASUNIYA
Versus
STATE OF GUJARAT & ANR.
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Appearance:
MS. AYUSHI H VYAS(17442) for the Applicant(s) No. 1
TANMAY B JOSHI(9457) for the Applicant(s) No. 1
NOTICE SERVED for the Respondent(s) No. 2
MR.MEET THAKKAR, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE M. R. MENGDEY
Date : 28/07/2025
ORAL ORDER
Learned Additional Public Prosecutor has produced a copy of judgment dated 23.06.2025 passed by the learned 2 nd Addl. Sessions Judge, Jamnagar passed in Special (POCSO) Case No.56 of 2023, whereby the applicant was convicted.
Having regard to the aforesaid fact, the present application has become infructuous.
The present application stands disposed of as having become infructuous.
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