Savaibhai Lagdhirbhai Rajput vs State Of Gujarat
2021 Latest Caselaw 15587 Guj

   R/CR.MA/19351/2019                              ORDER DATED: 04/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 19351 of 2019

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                        SAVAIBHAI LAGDHIRBHAI RAJPUT
                                    Versus
                              STATE OF GUJARAT
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Appearance:
MR DARSHAN P DAVE(5928) for the Applicant(s) No. 1,2,3,4,5,6,7,8,9
for the Respondent(s) No. 2
MS MONALI BHATT, APP (2) for the Respondent(s) No. 1
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 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                               Date : 04/10/2021

                                ORAL ORDER

Respondent-original complainant is present before this Court stating the the matter has been settled with the help of respected persons of the society. The judgment of Sessions Case No.125 of 2018 dated 20/01/2020 is produced on record to state that out of nine accused, eight accused have been acquitted. Only present petitioner no.9 could not face the trial. As per the copy of the charge sheet which is produced on record, it shows that present petitioner no.9 was shown as absconder.

Let the petitioner no.9 appear before the trial court. The trial court judge shall consider any of the prayers of petitioner no.9 in accordance with law.

Since petitioners nos.1 to 8 are already acquitted by the decision of the learned lower court in Sessions Case No.125 of 2018, no further proceedings remains against them. Hence,

R/CR.MA/19351/2019 ORDER DATED: 04/10/2021

present petition has become infructuous qua petitioners nos.1 to 8 and the same stands disposed of accordingly.

With the aforesaid direction qua petitioner no.9, present petition also stands disposed of qua petitioner no.9.

(GITA GOPI,J) ila