Vaseem Basharatkhan Pathan vs State Of Gujarat
2023 Latest Caselaw 6125 Guj

                                                                                            NEUTRAL CITATION




     R/CR.MA/17554/2021                                     ORDER DATED: 21/08/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 17554 of 2021

                                With
             R/CRIMINAL MISC.APPLICATION NO. 17592 of 2021
                                With
             R/CRIMINAL MISC.APPLICATION NO. 15454 of 2021
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                          VASEEM BASHARATKHAN PATHAN
                                     Versus
                               STATE OF GUJARAT
==========================================================
Appearance:
MR S M SOJATWALA(3499) for the Applicant(s) No. 1,2
NOTICE SERVED BY DS 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 : 21/08/2023
                                     ORAL ORDER

1. Rule. Registry to accept the Vakalatnama of learned

advocate Mr. Tejas D. Shukla on behalf of -

Husnakhatun, if the same is filed within a period of

three days from today. He has tendered the affidavit

dated 10.8.2023 affirmed by Husnakhatun (complainant).

2. Party-in-person - Husnakhatun (complainant) is

present before this Court. She has confirmed the

averments made in the affidavit dated 10.8.2023. She has

submitted that she has no objection if the complaint is

quashed in view of the judgments of the Apex Court in

NEUTRAL CITATION

R/CR.MA/17554/2021 ORDER DATED: 21/08/2023

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the cases of (i) Gian Singh v. State of Punjab and

another reported in 2012 (10) SCC 303, (ii) Nikhil

Merchant Vs. Central Bureau of Investigation & Anr.,

reported in 2009(1) GLH 31, therefore, no fruitful

purpose will be served in continuing the applications.

3. Impugned F.I.R. C.R.No. No.1191038211235 of 2021

registered at Vatva Police Station, Ahmedabad and

consequential proceedings arising out of the impugned

F.I.R. are hereby quashed and set aside.

Rule is made absolute.

(SANDEEP N. BHATT,J) DIWAKAR SHUKLA