Raval Niravkumar Ashokkumar vs State Of Gujarat
2023 Latest Caselaw 5252 Guj

   R/CR.MA/20663/2017                              ORDER DATED: 06/07/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 20663 of 2017

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                        RAVAL NIRAVKUMAR ASHOKKUMAR
                                    Versus
                          STATE OF GUJARAT & 1 other(s)
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Appearance:
MR AB VYAS(985) for the Applicant(s) No. 1
MS.P J.JOSHI(3888) for the Applicant(s) No. 1
MR DHAWAN JAYSWAL, APP for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 2
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CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                              Date : 06/07/2023

                                ORAL ORDER

Learned APP has tendered a copy of report dated

06.07.2023 received from the Police Sub Inspector, Varnama

Police Station, Vadodara, which is taken on record. Learned

APP has also produced a copy of judgment dated 19.01.2019

passed by the 22nd Additional Senior Civil Judge & Add. Chief

Judicial Magistrate, Vadodara in Criminal Case No.2885 of

2018, whereby, the proceedings before the trial court is over

and applicant is ordered to be acquitted. Hence, the present

application has become infructuous.

R/CR.MA/20663/2017 ORDER DATED: 06/07/2023

In view of the above, the present application is disposed

of as having become infructuous. A copy of judgment dated

19.01.2019 passed by the 22 nd Additional Senior Civil Judge &

Add. Chief Judicial Magistrate, Vadodara in Criminal Case

No.2885 of 2018 is taken on record. Rule is discharged.

(SANDEEP N. BHATT,J) A. B. VAGHELA