Ganeshbhai Govindbhai Gajjar vs State Of Gujarat
2023 Latest Caselaw 5746 Guj

                                                                                          NEUTRAL CITATION




    R/CR.MA/2758/2019                                      ORDER DATED: 07/08/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 2758 of 2019

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                        GANESHBHAI GOVINDBHAI GAJJAR
                                   Versus
                             STATE OF GUJARAT
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Appearance:
MR PRAKASH G PANDYA(3041) for the Applicant(s) No. 1,2
MR. KIRTI PRAJAPATI(6367) for the Applicant(s) No. 1,2
MR D S MOURYA(6728) for the Respondent(s) No. 2
MR VO JOSHI(5883) for the Respondent(s) No. 2
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                Date : 07/08/2023

                                 ORAL ORDER

Learned advocate for the applicants, upon

instructions, submits that the trial before the learned trial Court is concluded and therefore, seeks permission

to withdraw this application as the prayers prayed in

this application have become infructuous. Copy of the

judgment of the learned trial Court is produced on

record. Permission as prayed for is granted. This

application stands disposed of as withdrawn. Notice is

discharged.

(SANDEEP N. BHATT,J) SRILATHA