Sindhi Mehboobbhai Mohammedbhai vs State Of Gujarat
2021 Latest Caselaw 10159 Guj

    R/SCR.A/6465/2017                           ORDER DATED: 30/07/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/SPECIAL CRIMINAL APPLICATION NO. 6465 of 2017

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                   SINDHI MEHBOOBBHAI MOHAMMEDBHAI
                                 Versus
                       STATE OF GUJARAT & 1 other(s)
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Appearance:
MR SS SAIYED(3690) for the Applicant(s) No. 1
MR BJ TRIVEDI(921) for the Respondent(s) No. 2
MR JT TRIVEDI(931) for the Respondent(s) No. 2
MS JIGNASA B TRIVEDI(3090) for the Respondent(s) No. 2
MR HK PATEL, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE B.N. KARIA

                            Date : 30/07/2021

                             ORAL ORDER

Learned advocate for the applicant has produced the copy of the judgment dated 26.02.2021 passed by the Court of learned 4 th Additional Chief Judicial Magistrate, Mehsana in Criminal Case No. 6432 of 2016 and submitted that the accused persons including the present applicant were acquitted by the judgment and order dated 26.02.2021 passed by the learned Trial Court.

Learned advocate appearing for the applicant submitted that applicant would like to challenge the certain portion of the impugned judgment passed by the learned 4th Additional Chief Judicial Magistrate, Mehsana in respect of the ownership of the live animals by the Court below.

R/SCR.A/6465/2017 ORDER DATED: 30/07/2021

Learned advocate for the applicant requests to permit to dispose of present application with a liberty to permit the applicant to challenge the judgment and order passed by the learned Trial Court dated 26.02.2021 before the competent authority in respect of ownership of the live animals.

Accordingly, the present Criminal Application stands disposed of as having become infructuous with aforesaid liberty. Rule is discharged.

(B.N. KARIA, J) KUMAR ALOK