Siddhrajsinh Devisinh Jadeja vs State Of Gujarat
2023 Latest Caselaw 4240 Guj

   R/CR.MA/21154/2017                            ORDER DATED: 08/06/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 21154 of 2017

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               SIDDHRAJSINH DEVISINH JADEJA & 3 other(s)
                               Versus
                    STATE OF GUJARAT & 1 other(s)
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Appearance:
MR MITESH L RANGRAS(3324) for the Applicant(s) No. 1,2,3,4
MR KIRTIDEV R DAVE(3267) for the Respondent(s) No. 2
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                          Date : 08/06/2023

                            ORAL ORDER

Mr. Kirtidev Dave, learned advocate appearing for the

respondent no.2 - original complainant submits that during

the pendency of application, the trial is over and accused are

acquitted.

Learned APP has placed on record a copy of judgment

dated 31.12.2019 passed by the 7 th Additional Chief Judicial

Magistrate, Jamnagar in Criminal Case No.4710 of 2017 and

submitted that in view of the above judgment, the present

application has become infructuous.

R/CR.MA/21154/2017 ORDER DATED: 08/06/2023

Accordingly, the present application stands disposed of

as having become infructuous. A copy of judgment dated

31.12.2019 passed by the 7th Additional Chief Judicial

Magistrate, Jamnagar in Criminal Case No.4710 of 2017 is

taken on record. Rule is discharged. Interim relief granted

earlier stands vacated forthwith.

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