Jigar Kumarpal Shah vs State Of Gujarat
2023 Latest Caselaw 8714 Guj

Gujarat High Court

Jigar Kumarpal Shah vs State Of Gujarat on 15 December, 2023

                                                                              NEUTRAL CITATION




      R/SCR.A/8666/2018                         ORDER DATED: 15/12/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 8666 of 2018

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                          JIGAR KUMARPAL SHAH
                                  Versus
                            STATE OF GUJARAT
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Appearance:
MR AB GATESHANIYA(3766) for the Applicant(s) No. 1,2,3
MR DN PANDYA(545) for the Respondent(s) No. 3,4
NOTICE SERVED BY DS for the Respondent(s) No. 2
MR. DHAWAN JAYSWAL, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                            Date : 15/12/2023
                             ORAL ORDER

1. Learned advocate for the petitioners has tendered

the copy of the judgment dated 16.9.2023 passed in C.C.

No.52 below Exh.96 of 2018 by the trial court, whereby

it appears that the proceedings of the trial court is

concluded and therefore, the present petition has become

infructuous. Hence, he does not press this application.

2. Accordingly, the present application is disposed of as

not pressed.

3. The amount of Rs.5,000, which is deposited before

the Registry at the time of issuance of notice, shall be

NEUTRAL CITATION

R/SCR.A/8666/2018 ORDER DATED: 15/12/2023

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paid to the respondent by account payee cheque. The

cheque can be handed over to the learned advocate for

the respondent - complainant, if he wants to collect from

the Registry on behalf of the complainant.

4. Notice stands discharged. Interim relief, if any,

granted earlier stands vacated.

(SANDEEP N. BHATT,J) DIWAKAR SHUKLA