Milanbhai Dilipbhai Darji vs State Of Gujarat
2023 Latest Caselaw 4059 Guj

     R/CR.MA/21310/2017                                       ORDER DATED: 05/06/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 21310 of 2017

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                     MILANBHAI DILIPBHAI DARJI & 2 other(s)
                                    Versus
                        STATE OF GUJARAT & 1 other(s)
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Appearance:
DELETED for the Applicant(s) No. 1
MR SUMIT B SIKARWAR(5991) for the Applicant(s) No. 2,3
VIJAY U GOSWAMI(7927) for the Applicant(s) No. 2,3
MR. SOAHAM JOSHI, APP for the Respondent(s) No. 1
RULE SERVED BY DS for the Respondent(s) No. 2
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 CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                Date : 05/06/2023
                                 ORAL ORDER

1. This application is filed seeking for following prayers:-

"6(a) To quash and set aside the FIR being I-C.R. No.171 of 2017 at Annexure-A, registered with Sola High Court Police

Station, Ahmedabad and be pleased to pass all other

incidental and consequential orders.

(b) Pending admission, final hearing and disposal of this

petition, to stay further proceedings of the F.I.R. being I-C.R.

No.171 of 2017 at Annexure-A, registered with Sola High

Court Police Station, Ahmedabad.

(c) To pass any other and further orders as may be deemed

fit and proper."

R/CR.MA/21310/2017 ORDER DATED: 05/06/2023

2. When the matter is called out, learned advocate Mr.

Vijay U. Goswami for the applicant Nos.2 & 3 placed copy of

the judgment passed in Criminal Case No.9824 of 2017 dated

19.2.2019 by the learned Chief Judicial Magistrate,

Ahmedabad (Rural), by which the proceeding pursuant to

main complaint, which is subject matter of the present

application is over. Accordingly, prayers made in this

application has become infructuous.

3. This application is disposed of as having become

infructuous.

Notice stands discharged. Interim relief, if any, stands

vacated.

(SANDEEP N. BHATT,J) DIWAKAR SHUKLA