Ghanshyambhai Babubhai Ribadiya vs State Of Gujarat
2023 Latest Caselaw 8577 Guj

Gujarat High Court

Ghanshyambhai Babubhai Ribadiya vs State Of Gujarat on 11 December, 2023

                                                                                       NEUTRAL CITATION




   R/CR.MA/15164/2020                                   ORDER DATED: 11/12/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

   R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                 FIR/ORDER) NO. 15164 of 2020

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                   GHANSHYAMBHAI BABUBHAI RIBADIYA
                               Versus
                         STATE OF GUJARAT
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Appearance:
MR KEVAL G BRAHMBHATT (BAROT)(9900) for the Applicant(s) No.
1,2,3,4,5,6
MR PRAVIN GONDALIYA(1974) for the Applicant(s) No. 1,2,3,4,5,6
HCLS COMMITTEE(4998) for the Respondent(s) No. 2
MR. DHAWAN JAYSWAL, APP for the Respondent(s) No. 1
TARUNA R MAKWANA(7255) for the Respondent(s) No. 2
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 CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                  Date : 11/12/2023
                                   ORAL ORDER

When the matter is called out, learned APP has

tendered the report dated 11.12.2023 received from

concerned Police Station, which is taken on record. In

view of the judgment dated 11.10.2023 passed in C.C.

No.682 of 2020 by the learned Judicial Magistrate First

Class, Paddhari, Rajkot, it transpires that the applicants

are acquitted and the proceeding pending before the trial

court is over and, therefore, the present application has

become infructuous.

Accordingly, the present application is disposed of as

NEUTRAL CITATION

R/CR.MA/15164/2020 ORDER DATED: 11/12/2023

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having become infructuous. Notice stands discharged.

Interim relief, if any, granted earlier stands vacated

(SANDEEP N. BHATT,J) DIWAKAR SHUKLA