Premlathaben Ganeshbabu Pillai vs State Of Gujarat
2023 Latest Caselaw 4109 Guj

     R/CR.MA/24267/2017                            ORDER DATED: 06/06/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 24267 of 2017

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              PREMLATHABEN GANESHBABU PILLAI & 2 other(s)
                               Versus
                     STATE OF GUJARAT & 1 other(s)
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Appearance:
MR VIJAY H NANGESH(3981) for the Applicant(s) No. 1,2,3
MS JAGTAP MEENA ANIL(6442) for the Applicant(s) No. 1,2,3
MR. JAIMIN R DAVE(7022) for the Respondent(s) No. 2
MS NAMRATA HARISHBHAI CHAUHAN(6534) for the Respondent(s) No. 2
MR RONAK B RAVAL, APP PUBLIC PROSECUTOR for the Respondent(s)
No. 1
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CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                            Date : 06/06/2023

                              ORAL ORDER

1. When the matter is called out, Mr. Vijay Nangesh,

learned advocate appearing for the applicants placed on

record a certified copy of judgment dated 22.01.2020 passed

by the learned Additional Chief Metropolitan Magistrate,

Court No.11, Ahmedabad and submits that as the Criminal

Case No.95579 of 2018 is decided by the Court of learned

Additional Chief Metropolitan Magistrate, Court No.11,

Ahmedabad vide judgment dated 22.01.2020, the present

application arising from the impugned FIR has become

R/CR.MA/24267/2017 ORDER DATED: 06/06/2023

infructuous and therefore, he seeks permission to withdraw

the same.

2. Permission as prayed for is granted. The present

application is disposed of as having become infructuous.

Notice is discharged. Interim relief granted earlier stands

vacated forthwith.

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