Basir Mohammed Dasu vs State Of Gujarat
2023 Latest Caselaw 5792 Guj

                                                                                          NEUTRAL CITATION




    R/CR.MA/2443/2014                                     ORDER DATED: 08/08/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 2443 of 2014
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                        BASIR MOHAMMED DASU & 6 other(s)
                                    Versus
                          STATE OF GUJARAT & 1 other(s)
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Appearance:
MR ARIF A SHEKH(5040) for the Applicant(s) No. 1,2,3,4,5,6,7
DS AFF.NOT FILED (R) for the Respondent(s) No. 2
MS ASMITA PATEL, ADDL. PUBLIC PROSECUTOR for the Respondent(s)
No. 1
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  CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                   Date : 08/08/2023

                                    ORAL ORDER

Learned advocate Ms. Asmita Patel submitted the judgment dated 29.9.2022 passed by the learned Addl. CJM, Jambusar in Criminal Case No.194 of 2014 acquitting the accused in regards to the alleged offence. This criminal case arose for the offence registered with Bharuch Mahila Police Station vide II C.R. No.5 of 2014 for the offences punishable u/s 498(A), 323, 504, 114 of the IPC.

By this petition, very same FIR was under challenge. Since the acquittal is recorded by the learned Addl. CJM, Jambusar in the alleged offence, now nothing survives in this petition and accordingly, present petition stands disposed of as having become infructuous. Rule discharged. Interim relief, if any, stands vacated forthwith.

(J. C. DOSHI,J) SHEKHAR P. BARVE