Chaganbhai Hadabhai Ranpariya vs Govindbhai Bhagabhai Katara
2022 Latest Caselaw 4521 Guj

    R/CR.MA/10967/2018                                 ORDER DATED: 29/04/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 10967 of 2018
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                         CHAGANBHAI HADABHAI RANPARIYA
                                      Versus
                          GOVINDBHAI BHAGABHAI KATARA
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Appearance:
MR K S CHANDRANI(6674) for the Applicant(s) No. 1
MS. MOXA THAKKAR, APP for the Respondent(s) No. 2
RULE SERVED THRU CONCERNED POLICE STN for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE

                                Date : 29/04/2022

                                  ORAL ORDER

Learned Advocate for the applicant is absent.

However, learned APP reports under instruction that the trial qua the offence in connection with FIR registered as C.R. No.I­86 of 2017 with Thorada Police Station, Rajkot was commenced, vide Session Case No. 96 of 2019, where accused has been acquitted by judgment and order dated 20­09­2021. Hence, the application has now become infractuous.

In view of the above, the application stands disposed of as having become infractuous. Rule is discharged.

(A.Y. KOGJE, J) PARESH SOMPURA