Aashifiqbal Rahemanbhai Soni vs State Of Gujarat
2023 Latest Caselaw 8388 Guj

Gujarat High Court

Aashifiqbal Rahemanbhai Soni vs State Of Gujarat on 4 December, 2023

                                                                                         NEUTRAL CITATION




    R/SCR.A/7238/2021                                    ORDER DATED: 04/12/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 7238 of 2021

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                        AASHIFIQBAL RAHEMANBHAI SONI
                                    Versus
                              STATE OF GUJARAT
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Appearance:
VASIMRAJA A KURESHI(8609) for the Applicant(s) No. 1
MR. SOAHAM JOSHI, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                 Date : 04/12/2023
                                  ORAL ORDER

When the matter is called out, learned advocate Mr.

M.M. Bukhari for learned advocate for the applicant has

tendered the judgment dated 29.3.2023 passed in C.C. No.60

of 2022 by the 9 th Addl. Sessions Judge, Vadodara, which is

taken on record, whereby it is evident that discharge

application is allowed by the trial court.

In view of the above, learned advocate for the applicant,

on receiving instructions from his client, does not press this

application.

Accordingly, the present application is disposed of as not

pressed.

(SANDEEP N. BHATT,J) DIWAKAR SHUKLA