Rajubhai Babubhai Khachar vs State Of Gujarat
2023 Latest Caselaw 3173 Guj

    R/CR.MA/12986/2014                              ORDER DATED: 21/04/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 12986 of 2014

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                         RAJUBHAI BABUBHAI KHACHAR
                                   Versus
                         STATE OF GUJARAT & 1 other(s)
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Appearance:
MR ASHISH M DAGLI(2203) for the Applicant(s) No. 1
NOTICE SERVED THRU CONCERNED POLICE STN for the Respondent(s)
No. 2
MS VRUNDA SHAH APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MRS. JUSTICE M. K. THAKKER

                               Date : 21/04/2023
                                ORAL ORDER

The petitioner has prayed to quash and set aside the First Information Report being C.R.No.I-34 of 2014 registered with Jasdan Police Station, District: Rajkot. Today, when the matter is called out, Ms.Vrunda Shah, learned APP placed the judgment of learned trial Court whereby present applicant, accused was acquitted from the charges levelled against him.

Mr.Jigar Patel, learned advocate appearing on behalf of Mr.Ashish Dagli, learned advocate for the applicant also verified the same as the present applicant, accused was acquitted from the charges levelled against him, this petition does not survive.

In view of the above, this petition stands disposed of as it become infructuous. Rule discharged.

(M. K. THAKKER,J) ASHISH M. GADHIYA