Ajitbhai @ Bavku Rajeshbhai Patel vs State Of Gujarat
2021 Latest Caselaw 5308 Guj

          R/CR.MA/14/2021                                     ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 14 of 2021

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                  AJITBHAI @ BAVKU RAJESHBHAI PATEL
                                 Versus
                           STATE OF GUJARAT
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Appearance:
HCLS COMMITTEE(4998) for the Applicant(s) No. 1
MR PATHIK M ACHARYA(3520) for the Applicant(s) No. 1
MR DHARMESH DEVNANI APP (2) for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2
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 CORAM: HONOURABLE MR. JUSTICE A.G.URAIZEE

                            Date : 30/04/2021

                              ORAL ORDER

Heard Mr. Pathik Acharya, learned advocate for the applicant and Mr. Dharmesh Devnani, learned APP for the respondent-State.

Mr. Acharya submits that the trial is over and applicant and other co-accused persons are acquitted by the judgment and order dated 1.4.2021. He, therefore, submits that the present application may be disposed of as having become infructuous.

In view of the above, the present application stands disposed of as having become infructuous. Rule is discharged.

(A.G.URAIZEE, J) SURESH SOLANKI