Makraj Nathsur Sumat vs State Of Gujarat
2023 Latest Caselaw 5981 Guj

                                                                                             NEUTRAL CITATION




    R/CR.MA/20808/2019                                        ORDER DATED: 17/08/2023

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 20808 of 2019

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                          MAKRAJ NATHSUR SUMAT
                                  Versus
                            STATE OF GUJARAT
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Appearance:
DEVANSHI P MALKAN(9307) for the Applicant(s) No. 1
VATSAL M PARIKH(9340) for the Applicant(s) No. 1
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 : 17/08/2023

                                 ORAL ORDER

Learned APP has submitted that the trial

arising out of the impugned FIR is concluded. He

tendered copy of the report from the investigating officer

and the copy of judgment, which is ordered to be taken

on record. In view of the same, the prayers prayed for

in this application has become infructuous. Accordingly,

this application is disposed of as having become

infructuous.

(SANDEEP N. BHATT,J) SRILATHA