Nitinkumar Kantilal Vyas vs State Of Gujarat
2023 Latest Caselaw 856 Guj

     R/SCR.A/5464/2016                               ORDER DATED: 02/02/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/SPECIAL CRIMINAL APPLICATION NO. 5464 of 2016

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                          NITINKUMAR KANTILAL VYAS
                                   Versus
                         STATE OF GUJARAT & 1 other(s)
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Appearance:
MR VAIBHAV N SHETH(5337) for the Applicant(s) No. 1
MS KD PARMAR(589) for the Respondent(s) No. 2
MS MAITHILI MEHTA APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                               Date : 02/02/2023

                                 ORAL ORDER

1. Learned advocate Mr.Sheth appearing for the petitioner states that Criminal Case No.68614 of 2014 is over and the present applicant is acquitted vide order dated 30.03.2019 passed by the learned 8 th Additional Civil Judge and Judicial Magistrate First Class, Surat. According to learned advocate Mr.Vaibhav Sheth the copy of the judgment downloaded from the official website of the Court is placed on record. In view of that, he states that present petition would not survive and the same has become infructuous and, therefore, he does not press this petition.

R/SCR.A/5464/2016 ORDER DATED: 02/02/2023

2. In view of above, present petition is disposed of as not pressed as having become infructuous. Notice is discharged. No order as to costs.

(NIRZAR S. DESAI,J) MISHRA AMIT V.