Union Of India, Thro Intelligence ... vs State Of Gujarat
2023 Latest Caselaw 4867 Guj

        R/CR.MA/19371/2020                             ORDER DATED: 22/06/2023




                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/CRIMINAL MISC.APPLICATION NO. 19371 of 2020

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                  UNION OF INDIA, THRO INTELLIGENCE OFFICER
                                     Versus
                              STATE OF GUJARAT
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Appearance:
MR KARTIK V PANDYA(2435) for the Applicant(s) No. 1
MS MAITHILI D MEHTA, ADDL. PUBLIC PROSECUTOR for the
Respondent(s) No. 1
S D MANSURI(7509) for the Respondent(s) No. 2
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  CORAM:HONOURABLE MR. JUSTICE HEMANT M.
        PRACHCHHAK

                               Date : 22/06/2023
                                ORAL ORDER

Mr.Kartik V. Pandya, the learned counsel appearing for the applicant - original complainant submitted that during the pendency of this proceedings, the trial has proceeded and now the respondent No.2 - original accused has been convicted for the alleged offence vide judgment and order dated 09.05.2023 passed by the learned 2nd Additional Sessions Judge, Arvalli at Modasa in Special Case (NDPS) No.1 of 2017, and therefore, the present application has become infructuous.

In view of the above subsequent development, the present application stands disposed of as having become infructuous. Rule is discharged.

(HEMANT M. PRACHCHHAK,J)

Dolly