Chaudhary Dineshbhai Joitabhai vs State Of Gujarat
2023 Latest Caselaw 371 Guj

   R/CR.MA/14652/2016                             ORDER DATED: 12/01/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 14652 of 2016


==========================================================
             CHAUDHARY DINESHBHAI JOITABHAI & 1 other(s)
                             Versus
                   STATE OF GUJARAT & 1 other(s)
==========================================================
Appearance:
MR MEHUL SHARAD SHAH(773) for the Applicant(s) No. 1,2
NOTICE NOT RECD BACK for the Respondent(s) No. 2
DHAWN JAYSWAL APP for the Respondent(s) No. 1
==========================================================

 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                           Date : 12/01/2023

                            ORAL ORDER

Advocate Mr.Dharm Raval for Mr.Mehul Shara

Shah, learned advocate for the applicants states that

the applicants are acquitted by judgment and order

dated 04.10.2022 passed by Second Additional

Sessions Judge, Mehsana at Visnagar in Sessions

Case No.34 of 2017, therefore, now the cause does

not survive. The copy of judgment is produced on

record.

In view of the above, the present application

R/CR.MA/14652/2016 ORDER DATED: 12/01/2023

stands disposed of as having become infructuous.

Notice is discharged. Interim relief, if any, stands

vacated.

(GITA GOPI,J)

Manoj