Murlibhai Dayaram Bhambhani vs The State Of Gujarat
2023 Latest Caselaw 8523 Guj

Gujarat High Court

Murlibhai Dayaram Bhambhani vs The State Of Gujarat on 7 December, 2023

                                                                                    NEUTRAL CITATION




    R/CR.MA/5829/2021                                  ORDER DATED: 07/12/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/CRIMINAL MISC.APPLICATION (FOR CANCELLATION OF BAIL) NO.
                         5829 of 2021

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                        MURLIBHAI DAYARAM BHAMBHANI
                                    Versus
                           THE STATE OF GUJARAT
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Appearance:
JAY B TRIVEDI(7474) for the Applicant(s) No. 1
MR D V KANSARA(7498) for the Applicant(s) No. 1
MR EKANT G AHUJA(5323) for the Respondent(s) No. 2
MR TIRTHRAJ PANDYA, ADDL. PUBLIC PROSECUTOR for the
Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                               Date : 07/12/2023

                                ORAL ORDER

Learned advocate Mr. Prithviraj Gohil for learned advocate Mr. Ekant Ahuja for respondent No.2 places on record judgment of the learned Sessions Court passed in Sessions Case No.61 of 2022 and submits that the trial is completed and the accused is acquitted from the offence and therefore, present petition becomes infructuous. The copy of the judgment of the learned Sessions Court is taken on record. In view of above, present petition stands disposed of as having become infructuous. Notice discharged.

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