Jyotiben Ashokbhai Satani vs State Of Gujarat
2023 Latest Caselaw 8453 Guj

Gujarat High Court

Jyotiben Ashokbhai Satani vs State Of Gujarat on 6 December, 2023

                                                                                                   NEUTRAL CITATION




      R/SCR.A/9639/2021                                              ORDER DATED: 06/12/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 9639 of 2021

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                               JYOTIBEN ASHOKBHAI SATANI
                                         Versus
                                   STATE OF GUJARAT
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Appearance:
MR K S CHANDRANI(6674) for the Applicant(s) No. 1
MR DHAWAN JAYSWAL, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                      Date : 06/12/2023

                                          ORAL ORDER

1. When the matter is called out, neither Mr.K.S.

Chandrani, learned advocate nor any representative on his

behalf nor the applicant is present before this Court.

2. On earlier occasion i.e. on 22.09.2023, this Court

has passed the following order :

"The matter is heard substantially. Learned APP has tendered the report of the concerned investigating officer, who is present in the Court today, which is taken on record. The presence of investigating officer on the next date is not required.

Prima facie, this Court is of the

NEUTRAL CITATION

R/SCR.A/9639/2021 ORDER DATED: 06/12/2023

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opinion that the prayers in this petition are not required to be granted. However, at the insistence of learned advocate for the petitioner to grant him time to cite some judgments, re-list on 26.9.2023 on the top of the board."

3. Thereafter also, the matter is adjourned from time

to time. It appears that the applicant has lost interest to

pursue with the prayers made in this application.

4. In view of above, this application is dismissed for

want of prosecution.

(SANDEEP N. BHATT,J) M.H. DAVE