Citation : 2023 Latest Caselaw 3171 Guj
Judgement Date : 21 April, 2023
R/CR.MA/20156/2013 ORDER DATED: 21/04/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 20156 of 2013
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SANJAYBHAI HARIPRASAD JANI & 3 other(s)
Versus
KIRTIBEN SANJAYBHAI JANI & 2 other(s)
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Appearance:
MS URVI A RAVAL(3814) for the Applicant(s) No. 1,2,3,4
HCLS COMMITTEE(4998) for the Respondent(s) No. 1
MS. ALKA B VANIYA(6945) for the Respondent(s) No. 1
NOTICE SERVED BY DS for the Respondent(s) No. 3
PUBLIC PROSECUTOR for the Respondent(s) No. 2
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CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI
Date : 21/04/2023
ORAL ORDER
Learned advocate Ms. Urvi A Raval, appearing on behalf of the applicant submits that Criminal Case No. 1495 of 2013, which arises from the FIR being C.R.No.I-586 of 2013 dated 19.10.2013 registered before Vatva Police Station Ahmedabad is already resulted into acquittal and as such now this application has become infructuous. Learned advocate for the applicant has placed on record the judgment of Criminal Case No. 1495 of 2013.
Since this petition has been having been infructuous, disposed accordingly.
(J. C. DOSHI,J) VISHAL MISHRA
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