Hareshbhai Dhirubhai Khavadiya vs State Of Gujarat
2023 Latest Caselaw 5404 Guj

    R/CR.MA/4794/2020                                         ORDER DATED: 10/07/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 4794 of 2020

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                        HARESHBHAI DHIRUBHAI KHAVADIYA
                                    Versus
                              STATE OF GUJARAT
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Appearance:
MR KUNAL S SHAH(5282) for the Applicant(s) No. 1,2,3
for the Respondent(s) No. 2,3
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 tendered the report of the

concerned investigating officer stating that the criminal

case arising out of the impugned FIR is disposed of by

the learned trial Court, the said report and the copy of

the judgment 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