Rajeshbhai Devjibhai Parmar vs State Of Gujarat
2022 Latest Caselaw 2439 Guj

      R/CR.MA/913/2021                                    ORDER DATED: 03/03/2022




                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/CRIMINAL MISC.APPLICATION NO. 913 of 2021

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                         RAJESHBHAI DEVJIBHAI PARMAR
                                    Versus
                              STATE OF GUJARAT
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Appearance:
ADVOCATE NOTICE SERVED for the Applicant(s) No. 1
MS KRINA CALLA, ADDITIONAL PUBLIC PROSECUTOR for the
Respondent(s) No. 1
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  CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
                   Date : 03/03/2022
                    ORAL ORDER

1. By this application, under Section 439 of the Criminal Procedure Code, 1973, the applicant has prayed for regular bail in connection with First Information Report being C.R. No.11197014200085 of 2020 registered at Dabhoi Police Station, District: Vadodara Rural for the offences punishable under Sections 302, 143, 147, 149, 120B of the Indian Penal Code.

2. Today, Ms Krina Calla, learned Additional Public Prosecutor has placed on record the judgment dated 27.9.2021 passed by the learned 8th Additional Sessions Judge, Dabhoi in Sessions Case No.30 of 2020 whereby, all the accused have been acquitted including the applicant. The copy of the judgment dated 27.9.2021 is directed to be taken on record.

3. In view of the judgment dated 27.9.2021 passed by the learned 8th Additional Sessions Judge, Dabhoi, the present application would not survive and hence is disposed of.

(SANGEETA K. VISHEN,J) RAVI P. PATEL