State Of Gujarat vs Dineshbhai Vihanbhai Bharvad
2023 Latest Caselaw 5423 Guj

     R/SCR.A/71/2021                                    ORDER DATED: 11/07/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
             R/SPECIAL CRIMINAL APPLICATION NO. 71 of 2021
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                             STATE OF GUJARAT
                                   Versus
                       DINESHBHAI VIHANBHAI BHARVAD
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Appearance:
MR DHAWAN JAYASWAL, APP for the Applicant(s) No. 1
MR VA MANSURI(2880) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                               Date : 11/07/2023

                                ORAL ORDER

1. Learned APP has tendered copy of the judgment

dated 10.05.2023 passed in Sessions Case No.56 of 2022,

by the learned Sessions Judge Lunavada, District :

Mahisagar, which is taken on record.

2. In view of the said judgment, the prayers made in

the writ petition will not survive and the petition has

become infructuous. Hence, the present petition is

disposed of as having become infrutuous. Rule is

discharged.

(SANDEEP N. BHATT,J) KUMAR ALOK