Balubhai Dhirabhai Harijan vs State Of Gujarat
2023 Latest Caselaw 1724 Guj

    R/SCR.A/6005/2017                             ORDER DATED: 20/02/2023




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/SPECIAL CRIMINAL APPLICATION NO. 6005 of 2017

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                BALUBHAI DHIRABHAI HARIJAN & 4 other(s)
                               Versus
                     STATE OF GUJARAT & 2 other(s)
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Appearance:
MR MA KHARADI(1032) for the Applicant(s) No. 1,2,3,4,5
NOTICE SERVED BY DS for the Respondent(s) No. 2,3
MS.MAITHILI MEHTA, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE ASHUTOSH SHASTRI

                           Date : 20/02/2023

                             ORAL ORDER

When the matter is taken up for hearing, learned advocate appearing for the applicants, under the instructions, has submitted that present application has become infructuous by efflux of time. He has tendered a judgment and order dated 29.09.2018 passed by the learned 4th Additional Civil Judge and learned Judicial Magistrate First Class, Vadodara in main Criminal Misc. Application No.3293 of 2013. A xerox copy of the said judgment is taken on record.

In view of this, present application stands disposed of as having become infructuous. Notice is discharged.

(ASHUTOSH SHASTRI, J.) DHARMENDRA KUMAR