Ramilaben Tejpalbhai Shah vs State Of Gujarat
2023 Latest Caselaw 5747 Guj

                                                                               NEUTRAL CITATION




   R/CR.MA/17047/2021                            ORDER DATED: 07/08/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 17047 of 2021

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                        RAMILABEN TEJPALBHAI SHAH
                                  Versus
                            STATE OF GUJARAT
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Appearance:
MR BN LIMBACHIA(3454) for the Applicant(s) No. 1,2
for the Respondent(s) No. 2
MR BRIJESH K RAMANUJ(9898) for the Respondent(s) No. 2
MR DHAWAN JAYSWAL, APP 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 submits that

during the pendency of this proceedings, the trial Court has

concluded the trial.

Learned advocate for the complainant submits that

some provisions/sections of law are missing in the judgment

passed by the trial Court.

In view of the above, the prayers made in this

application would become infructuous.

Needless to say that it is always open for the

complainant to avail appropriate remedy available under the

NEUTRAL CITATION

R/CR.MA/17047/2021 ORDER DATED: 07/08/2023

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law.

Accordingly, present application is disposed of as

having become infructuous. Notice is discharged. Interim

relief, if any, stands vacated.

(SANDEEP N. BHATT,J) M.H. DAVE