Ankit Bhikhalal Shah (Petition ... vs State Of Gujarat
2023 Latest Caselaw 275 Guj

    R/CR.MA/15904/2020                                        ORDER DATED: 10/01/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 15904 of 2020

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               ANKIT BHIKHALAL SHAH (PETITION WITHDRAWN)
                                 Versus
                           STATE OF GUJARAT
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Appearance:
MRS NISHA M PARIKH(2397) for the Applicant(s) No. 2,3,4,5
PETITION/APPEAL WITHDRAWN/DISMISSED for the Applicant(s) No. 1
MR HARDIK A DAVE(3764) for the Respondent(s) No. 2
MR.HARDIK MEHTA APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                                Date : 10/01/2023
                                 ORAL ORDER

Mrs.Nisha Parikh, learned advocate for the

applicants states that by judgment and order dated

30.09.2022 passed in Criminal Case No.28155 of

2020, the applicants have already been acquitted,

therefore, the present application has become

infructuous.

In view of the above, the present application

stands disposed of as having become infructuous.

Rule is discharged. Interim relief, if any, stands

vacated.

(GITA GOPI,J) Manoj