Yuvrajsingh Balvantsingh Mori vs State Of Gujarat
2023 Latest Caselaw 5948 Guj

                                                                                   NEUTRAL CITATION




    R/CR.MA/16229/2020                                ORDER DATED: 11/08/2023

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               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/CRIMINAL MISC.APPLICATION NO. 16229 of 2020

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                     YUVRAJSINGH BALVANTSINGH MORI
                                 Versus
                           STATE OF GUJARAT
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Appearance:
MR UI VYAS(1000) for the Applicant(s) No. 1
MR. KARAN U VYAS(6992) for the Applicant(s) No. 1
MR SHAIVAL M PATEL(9950) for the Respondent(s) No. 2
MS MD MEHTA APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE HEMANT M.
        PRACHCHHAK

                              Date : 11/08/2023

                               ORAL ORDER

Learned advocate for the respondent - accused submits that during the pendency of the present application, the trial is concluded and the respondent - accused has been acquitted by the learned Judicial Magistrate, First Class, Barwada vide order dated 19.09.2022 passed in Criminal Case no.157 of 2020. He has placed on record the copy of the judgment and order, which is taken on record.

In view of the subsequent development, the present application has become infructuous. Hence, the present application stands disposed of as having become infructuous. Notice is discharged.

(HEMANT M. PRACHCHHAK,J) V.R. PANCHAL