Vipulkumar Gautambhai Prajapati vs State Of Gujarat
2021 Latest Caselaw 15760 Guj

      R/CR.MA/25387/2016                         ORDER DATED: 06/10/2021




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 25387 of 2016

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              VIPULKUMAR GAUTAMBHAI PRAJAPATI & 4 other(s)
                               Versus
                     STATE OF GUJARAT & 1 other(s)
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Appearance:
MR SS SAIYED(3690) for the Applicant(s) No. 1,2,3,4,5
MR PRANAV TRIVEDI, APP (2) for the Respondent(s) No. 1
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 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                             Date : 06/10/2021

                              ORAL ORDER

Mr. S. S. Saiyed, learned advocate for the petitioners states that by order dated 18/09/2021 passed in Criminal Case No.297 of 2017, learned Additional Chief Judicial Magistrate, Kalol has acquitted all the petitioners. He also states that the said Criminal Case No.297 of 2017 arose out of the FIR which is impugned in the present matter.

Copy of the judgment dated 18/09/2021 passed in Criminal Case No.297 of 2017, learned Additional Chief Judicial Magistrate, Kalol is taken on record.

Because of above mentioned acquittal judgment, present petition has become infructuous and the same stands disposed of accordingly. Notice is discharged.

(GITA GOPI,J) ila