Thakor Babiben Wd/O Babubhai ... vs State Of Gujarat
2021 Latest Caselaw 3882 Guj

        R/CR.MA/11014/2018                                       ORDER




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

      R/CRIMINAL MISC.APPLICATION NO. 11014 of 2018

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             THAKOR BABIBEN WD/O BABUBHAI NAGJIBHAI
                             Versus
                   STATE OF GUJARAT & 1 other(s)
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Appearance:
MR JIGAR G GADHAVI(5613) for the Applicant(s) No. 1
DS AFF.NOT FILED (N)(11) for the Respondent(s) No. 2
MR JK SHAH APP (2) for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                             Date : 05/03/2021

                              ORAL ORDER

Learned advocate for the applicant under the instruction of his client has submitted that the trial is already over and judgment is also delivered.

In view of the above, present application for cancellation of bail stands disposed of as having become infructuous. Notice is discharged.

(RAJENDRA M. SAREEN,J) DHARMENDRA KUMAR