Madevbhai Lebabhai Rabari vs State Of Gujarat
2023 Latest Caselaw 5403 Guj

    R/CR.MA/5047/2020                                       ORDER DATED: 10/07/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 5047 of 2020

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                         MADEVBHAI LEBABHAI RABARI
                                   Versus
                             STATE OF GUJARAT
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Appearance:
MR ANVESH V VYAS(5654) for the Applicant(s) No. 1,2,3,4,5,6,7
for the Respondent(s) No. 2
MR SOAHAM JOSHI, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                Date : 10/07/2023

                                 ORAL ORDER

Learned APP has submitted that the criminal

case arising out of the impugned FIR is disposed of by

the learned trial Court and tendered the copy of the

judgment, which is taken on record.

In view of the above, the prayers prayed for in

this application have become infructuous. Accordingly,

this application is disposed of as having become

infructuous.

(SANDEEP N. BHATT,J) SRILATHA