Mohammad Taheer Iliyasbhai ... vs State Of Gujarat
2023 Latest Caselaw 5254 Guj

    R/CR.MA/20409/2019                            ORDER DATED: 06/07/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 20409 of 2019

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          MOHAMMAD TAHEER ILIYASBHAI RABBANI(DELETED)
                            Versus
                      STATE OF GUJARAT
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Appearance:
DELETED for the Applicant(s) No. 1
MR VAIBHAV N SHETH(5337) for the Applicant(s) No. 2,3,4,5
NOTICE SERVED BY DS 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 : 06/07/2023
                ORAL ORDER

When the matter is called out, learned APP has drawn

attention of this court to the judgment dated 05.12.2022

passed by the Chief Judicial Magistrate, Gondal in Criminal

Case No.2004 of 2019, by which, the trial is concluded and

therefore, the present application has become infructuous.

In view of the above, the application is disposed of as

having become infructuous. Notice is discharged. Interim

relief, if any, stands vacated forthwith. A copy of judgment

dated 05.12.2022 passed by the Chief Judicial Magistrate,

Gondal in Criminal Case No.2004 of 2019 is taken on record.

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