Manjuben Prakashbhai Makvana vs The State Of Gujarat
2022 Latest Caselaw 4879 Guj

Citation : 2022 Latest Caselaw 4879 Guj
Judgement Date : 6 May, 2022

Gujarat High Court

Manjuben Prakashbhai Makvana vs The State Of Gujarat on 6 May, 2022

Bench: A.Y. Kogje

    R/CR.MA/13504/2018                          ORDER DATED: 06/05/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 13504 of 2018
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                     MANJUBEN PRAKASHBHAI MAKVANA
                                Versus
                         THE STATE OF GUJARAT
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Appearance:
DR BALRAM D JAIN(3146) for the Applicant(s) No. 1
NOTICE UNSERVED for the Respondent(s) No. 2
MS. MOXA THAKKAR, APP, for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE

                            Date : 06/05/2022
                             ORAL ORDER

When the matter is called out, learned advocate for the applicant is not present. From the record and as per the instructions received from the attending Police Officer that the trial has concluded which has resulted in acquittal by judgment and order dated 29.10.2021.

In view of the aforesaid, the application is rendered infructuous. Hence, the application stands disposed off as having become infructuous. Liberty to revive in case of difficulty.

(A.Y. KOGJE, J) SIDDHARTH