Chintan Neelkanthbhai Vyas vs State Of Gujarat
2023 Latest Caselaw 168 Guj

      R/CR.MA/7270/2017                                ORDER DATED: 06/01/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/CRIMINAL MISC.APPLICATION NO. 7270 of 2017

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                          CHINTAN NEELKANTHBHAI VYAS
                                     Versus
                          STATE OF GUJARAT & 1 other(s)
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Appearance:
MS AYUSHRI M.THAKKAR ADVOCATE FOR NANAVATI & CO.(7105) for
the Applicant(s) No. 1
NOTICE SERVED for the Respondent(s) No. 2
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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  CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                                 Date : 06/01/2023

                                  ORAL ORDER

Advocate Ms. Ayushri M.Thakkar for Nanavati & Co.

for the applicant states that Additional Judicial

Magistrate, Morbi by an judgment and order dated 1 st

October, 2021 has acquitted the accused; thus states that

now the cause does not survive and the matter be

disposed of.

In view of the above, the present application stands

disposed of as having become infructuous. Notice is

discharged.

(GITA GOPI,J) Pankaj