Amitaben Manilal Vaniya vs State Of Gujarat
2021 Latest Caselaw 18190 Guj

   R/SCR.A/8332/2019                                     ORDER DATED: 07/12/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/SPECIAL CRIMINAL APPLICATION NO. 8332 of 2019
                              With
       CRIMINAL MISC.APPLICATION (FOR STAY) NO. 1 of 2019
        In R/SPECIAL CRIMINAL APPLICATION NO. 8332 of 2019
                              With
         R/SPECIAL CRIMINAL APPLICATION NO. 8333 of 2019
                              With
       CRIMINAL MISC.APPLICATION (FOR STAY) NO. 1 of 2019
        In R/SPECIAL CRIMINAL APPLICATION NO. 8333 of 2019
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                       AMITABEN MANILAL VANIYA
                                Versus
                          STATE OF GUJARAT
==========================================================
Appearance:
MR. SUHAIL Z SAIYED(6690) for the Applicant(s) No. 1,2
MR NAYAN D PAREKH(5010) for the Respondent(s) No. 2
MR PRANAV TRIVEDI, ADDL. PUBLIC PROSECUTOR(2) for the
Respondent(s) No. 1
==========================================================

 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                            Date : 07/12/2021

                             ORAL ORDER

Mr. Brijesh Khander, learned advocate appearing on behalf of Mr. Suhail Z. Saiyed, learned advocate for the petitioners submitted that by way of judgment dated 09.07.2021 in Criminal Case No. 13278 of 2019 all the accused have been acquitted and thus he stated that no cause will survive.

In view of the above statement, the matters i.e. Special Criminal Application No.8332 of 2019 and 8333 of 2019 shall stand disposed of as infructuous. Interim relief, if any, granted earlier shall stand vacated.

In view of disposal of main matter, Criminal Misc.

R/SCR.A/8332/2019 ORDER DATED: 07/12/2021

Application No. 1 of 2019 in Special Criminal Application No. 8332 of 2019 and Criminal Misc. Application No. 1 of 2019 in Special Criminal Application No. 8333 of 2019 does not survive and accordingly the same are also disposed of.

(GITA GOPI,J) A.M.A. SAIYED