Bablubhai Keshardev ... vs State Of Gujarat
2023 Latest Caselaw 3561 Guj

   R/CR.MA/16817/2014                                ORDER DATED: 28/04/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 16817 of 2014

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    BABLUBHAI KESHARDEV (MANOHARLAL) SHARMA & 2 other(s)
                          Versus
                STATE OF GUJARAT & 1 other(s)
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Appearance:
MS NAMRATA MULCHANDANI FOR MR MANISH J PATEL(2131) for the
Applicant(s) No. 1,2,3
DS AFF.NOT FILED (R) for the Respondent(s) No. 2
MR JAYESH BAGTHARIYA(3685) for the Respondent(s) No. 2
MS VRUNDA SHAH, ADDL. PUBLIC PROSECUTOR for the Respondent(s)
No. 1
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 CORAM:HONOURABLE MRS. JUSTICE M. K. THAKKER

                             Date : 28/04/2023

                              ORAL ORDER

This is an application filed by the applicants - original accused Nos.2, 3 and 4 in connection with the FIR registered with Ghatlodia Police Station being I C.R. No.111 of 2014 for the offence punishable under Sections 498(A), 323, 294(b), 506(2) and 114 of the Indian Penal Code and Sections 3 and 7 of the Dowry Prohibition Act.

Today, when the matter was called out, learned advocate Ms.Namrata Mulchandani appearing on behalf of learned advocate Mr.Manish J. Patel for the applicants, has placed on record the judgment and order of acquittal dated 01.04.2019 passed by the learned Additional Chief Metropolitan Magistrate, Court No.19, Ahmedabad in Criminal Case No.828 of 2014 and submitted that during the pendency of this

R/CR.MA/16817/2014 ORDER DATED: 28/04/2023

application, all the three applicants have been acquitted from the charges levelled against them and therefore, the present application has become infructuous.

In view of the above submission, the present application stands disposed of as having become infructuous. Rule is discharged. Interim relief, if any, granted earlier, stands vacated.

(M. K. THAKKER,J)

Dolly