Shantilal S/O Rameshwar Khandelwa vs State Of Gujarat
2023 Latest Caselaw 8378 Guj

Gujarat High Court

Shantilal S/O Rameshwar Khandelwa vs State Of Gujarat on 4 December, 2023

Author: A.Y. Kogje

Bench: A.Y. Kogje

                                                                                       NEUTRAL CITATION




     R/CR.MA/6317/2013                                   ORDER DATED: 04/12/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
     R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                    FIR/ORDER) NO. 6317 of 2013
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                  SHANTILAL S/O RAMESHWAR KHANDELWA
                                  Versus
                           STATE OF GUJARAT
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Appearance:
MS. VRUNDA C SHAH(6702) for the Applicant(s) No. 1
MR HK PATEL, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE

                               Date : 04/12/2023
                                ORAL ORDER

1. This petition under Section 482 of the Code of Criminal Procedure for quashing of the FIR and proceedings arising out of the FIR being C.R. No.II-3248 of 2012 registered with Mansa Police Station, Ahmedabad for the offence punishable under Sections 17, 18 and 8(c) of NDPS Act and has been assigned as Special NDPS Sessions Case No.13 of 2012 and at the relevant time pending before the Additional Sessions Court No.18 at Ahmedabad. The matter was lastly adjourned at the at the request of learned advocate for the applicant to give the status. However, when the matter is called out today, learned advocate for the applicant is absent. It is reported that the learned advocate appearing for the applicant has now been appointed as Additional Public Prosecutor. From the record, Court is able to find out that the Special Sessions

NEUTRAL CITATION

R/CR.MA/6317/2013 ORDER DATED: 04/12/2023

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Case No.13 of 2012 has ended by a judgment and order dated 28.03.2016 by the Additional Sessions Judge, City Civil Court, Court No.18, Ahmedabad recording the acquittal of the accused and given the benefit of doubt. It has also come on record that the State has also preferred Criminal Appeal No.798 of 2016.

2. In view of the aforesaid, present application is rendered infructuous. Hence, application is disposed of accordingly.

(A.Y. KOGJE, J)

Manoj Kumar Rai