Rajendrasinh Manharsinh Rana vs State Of Gujarat
2021 Latest Caselaw 6152 Guj

      R/SCR.A/7282/2019                              ORDER DATED: 16/06/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CRIMINAL APPLICATION NO. 7282 of 2019

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                          RAJENDRASINH MANHARSINH RANA
                                      Versus
                                STATE OF GUJARAT
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Appearance:
MS GAYATRIBA B JADEJA(5152) for the Applicant(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 2,3,4
MS MONALI BHATT ADDL. PUBLIC PROSECUTOR(2) for the
Respondent(s) No. 1
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     CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                                 Date : 16/06/2021

                                  ORAL ORDER

1. Learned advocate Ms. G. B. Jadeja for the applicant states that the present petition would not survive as the petitioner has been convicted and sentenced to imprisonment for life by the trial Court concerned by judgment and order dated 23.11.2020.

2. In view of the above, the petition stands disposed of, as having become infructuous. Notice is discharged.

( GITA GOPI, J )

PRAVIN KARUNAN