Sunilbhai Babubhai Bhardawa vs State Of Gujarat
2023 Latest Caselaw 8656 Guj

Gujarat High Court

Sunilbhai Babubhai Bhardawa vs State Of Gujarat on 13 December, 2023

                                                                                        NEUTRAL CITATION




      R/SCR.A/10899/2021                                   ORDER DATED: 13/12/2023

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              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 10899 of 2021

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                           SUNILBHAI BABUBHAI BHARDAWA
                                       Versus
                                 STATE OF GUJARAT
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Appearance:
MR NIRAV C SANGHAVI(5950) 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 : 13/12/2023

                                    ORAL ORDER

Learned advocate for the applicant submits that

the trial is over before the learned trial Court and judgment

is awaiting. He, therefore, is not pressing this petition.

Permission as prayed for is granted. This petition is disposed

of as not pressed. It is clarified that this Court has not

expressed any opinion on merits.

(SANDEEP N. BHATT,J) SRILATHA