Shravansinh Jethubha Zala vs State Of Gujarat
2023 Latest Caselaw 5422 Guj

   R/SCR.A/1152/2020                           ORDER DATED: 11/07/2023




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/SPECIAL CRIMINAL APPLICATION NO. 1152 of 2020

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                       SHRAVANSINH JETHUBHA ZALA
                                 Versus
                           STATE OF GUJARAT
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Appearance:
KHUSHBU H DANECHA(7099) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3,4,5,6
MR DHAWAN JAYSWAL, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                           Date : 11/07/2023

                             ORAL ORDER

When the matter is called out, learned advocate for the

applicant is not present.

Learned APP has produced a copy of judgment dated

30.10.2021 passed by the learned Principal Civil Judge,

Mandal in Criminal Case No.170 of 2020 and submitted that

the present application has become infructuous.

In view of the above, the application stands disposed of

as having become infructuous. A copy of judgment dated

30.10.2021 passed by the learned Principal Civil Judge,

R/SCR.A/1152/2020 ORDER DATED: 11/07/2023

Mandal in Criminal Case No.170 of 2020 is taken on record.

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