Madhuben Rajeshbhai Vegda vs State Of Gujarat
2023 Latest Caselaw 4665 Guj

    R/CR.MA/4960/2021                                         ORDER DATED: 19/06/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 4960 of 2021
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                        MADHUBEN RAJESHBHAI VEGDA
                                  Versus
                            STATE OF GUJARAT
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Appearance:
AVANI V PATEL(8016) for the Applicant(s) No. 1,2,3,4,5
HCLS COMMITTEE(4998) for the Applicant(s) No. 1,2,3,4,5
for the Respondent(s) No. 2
MR SOAHAM JOSHI, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                    Date : 19/06/2023

                                     ORAL ORDER

When the matter is called out, learned

advocate for the applicants submits that during the

pendency of this application, the trial arising out of the

impugned FIR is concluded before the learned trial Court

and the applicants are acquitted. She has produced the

copy of the judgment, which is taken on record.

In view of the above, the prayers prayed for in

this application have become infructuous and therefore,

she does not press this application. Accordingly, this

application is disposed of as not pressed as the prayers

have become infructuous.

(SANDEEP N. BHATT,J) SRILATHA