Sanjiv Kiritbhai Shah vs State Of Gujarat
2023 Latest Caselaw 6060 Guj

                                                                                     NEUTRAL CITATION




    R/CR.MA/26014/2016                                  ORDER DATED: 18/08/2023

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 26014 of 2016

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                            SANJIV KIRITBHAI SHAH
                                    Versus
                         STATE OF GUJARAT & 1 other(s)
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Appearance:
MR. BK. RAJ(3794) for the Applicant(s) No. 1
MS ASMITA PATEL, ADDL. PUBLIC PROSECUTOR for the Respondent(s)
No. 1
RULE NOT RECD BACK for the Respondent(s) No. 2
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  CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                               Date : 18/08/2023

                                 ORAL ORDER

Learned advocate Mr. Raj for the petitioner places on record judgment rendered in Criminal Case No.375 of 1999 passed by the learned CJM, Valsad, which indicates that the present petitioner is acquitted from the charges levelled against him. Copy of said judgment is taken on record.

In view of above, present petition becomes infructuous and accordingly, it stands disposed of. Notice discharged. Interim relief, if any, stands vacated forthwith.

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