State Of Gujarat vs Vishal Shrikantbhai Mehta
2022 Latest Caselaw 4528 Guj

    R/CR.MA/17364/2017                               ORDER DATED: 29/04/2022



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/CRIMINAL MISC.APPLICATION NO. 17364 of 2017

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                             STATE OF GUJARAT
                                  Versus
                   VISHAL SHRIKANTBHAI MEHTA & 1 other(s)
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Appearance:
MR.HARDIK SONI, APP for the Applicant(s) No. 1
MR PRATIK Y JASANI(5325) for the Respondent(s) No. 1,2
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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, at the outset, it has been submitted that the present application has become infructuous in view of the fact that the main case in Sessions Case No.200 of 2017 arising out of the present complaint has already been disposed of vide judgment and order dated 25.06.2019 in which the accused persons have been acquitted by the concerned learned Judge.

In view of this acquittal order having been passed, the present application has become infructuous. Accordingly, a joint request is made by both the sides to terminate the present proceedings. Accordingly, application stands disposed of as having become infructuous. Notice is discharged.

(ASHUTOSH J. SHASTRI, J.) DHARMENDRA KUMAR