Dhirubhai Visabhai Bhaliya vs Prakashbhai Narshibhai Shiyal
2022 Latest Caselaw 4525 Guj

   R/CR.MA/21684/2017                                   ORDER DATED: 29/04/2022




        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

        R/CRIMINAL MISC.APPLICATION NO. 21684 of 2017

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                    DHIRUBHAI VISABHAI BHALIYA
                               Versus
           PRAKASHBHAI NARSHIBHAI SHIYAL & 3 other(s)
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Appearance:
MR. KULDEEP D VAIDYA(7045) for the Applicant(s) No. 1
MR AJ YAGNIK(1372) for the Respondent(s) No. 1,2,3
MR HARDIK SONI ADDITIONAL PUBLIC PROSECUTOR for the
Respondent(s) No. 4
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 CORAM:HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI

Date : 29/04/2022

ORAL ORDER

When the matter is taken up for hearing, it has been

jointly submitted by both the learned advocates before the

Court that pursuant to the compliant in question Sessions Case

no. 32 of 2017 filed before learned 7th Additional Sessions Judge,

and Special Judge Atrocity Court, Bhavnagar at Mahuva is

already disposed of by judgment and order dated 22.03.2021

and accordingly in view of this circumstance, present

application has become infructuous and as such, a request is

made to permit the applicant to withdraw the application.

Permission as prayed for is granted. The present

R/CR.MA/21684/2017 ORDER DATED: 29/04/2022

application stands disposed of as having rendered infructuous.

Notice is discharged.

(ASHUTOSH J. SHASTRI, J) phalguni