Dhavalsinh Jagdishbhai Desai vs State Of Gujarat
2023 Latest Caselaw 3582 Guj

    R/CR.MA/9970/2014                               ORDER DATED: 28/04/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 9970 of 2014

==========================================================
                        DHAVALSINH JAGDISHBHAI DESAI
                                   Versus
                         STATE OF GUJARAT & 1 other(s)
==========================================================
Appearance:
MR VIJAL P DESAI(5505) for the Applicant(s) No. 1
DS AFF.NOT FILED (R) for the Respondent(s) No. 2
PUBLIC PROSECUTOR for the Respondent(s) No. 1
==========================================================

  CORAM:HONOURABLE MR. JUSTICE DIVYESH A. JOSHI

                               Date : 28/04/2023

                                ORAL ORDER

Learned advocate Mr. Vijal Desai has tendered a copy of the judgment passed by the Trial Court and submitted that during the pendency of the present petition, the trial has concluded and the applicant has been acquitted by the Trial Court. Hence, the present petition has become infructuous. The said judgment and order of the Trial Court is ordered to be taken on record.

In view of the aforesaid statement being made by the learned advocate appearing for the applicant, the present petition is disposed of as having become infrucutuous. Rule is discharged.

(DIVYESH A. JOSHI,J) VAHID