Priyank Pravinbhai Shah vs State Of Gujarat
2023 Latest Caselaw 5178 Guj

    R/CR.MA/13892/2019                                     ORDER DATED: 04/07/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 13892 of 2019

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                         PRIYANK PRAVINBHAI SHAH
                                  Versus
                            STATE OF GUJARAT
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Appearance:
MR.MRUDUL M BAROT(3750) for the Applicant(s) No. 1,2
(MR AD SHAH)(733) for the Respondent(s) No. 2
MR. DHAWAN JAYSWAL, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                              Date : 04/07/2023
                               ORAL ORDER

When the matter is called out, learned APP has

tendered copy of the judgment dated 4.2.2020 passed in

Special (Atrocity) Case Nos.43 & 52 of 2020 by the 2 nd Addl.

Sessions Judge, Valsad, which is taken on record. In view of

the above, prayers made in the present application would not

survive and has become infructuous.

Accordingly, this application is disposed of as having

become infructuous.

Notice stands discharged. Interim relief, if any, granted

earlier stands vacated.

(SANDEEP N. BHATT,J) DIWAKAR SHUKLA