Ketanbhai Ravjibhai Naliyadhara vs State Of Gujarat
2023 Latest Caselaw 4892 Guj

    R/CR.MA/6331/2018                               ORDER DATED: 23/06/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 6331 of 2018

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                KETANBHAI RAVJIBHAI NALIYADHARA & 4 other(s)
                                 Versus
                      STATE OF GUJARAT & 1 other(s)
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Appearance:
MR SAMIR AFZAL KHAN(3733) for the Applicant(s) No. 1,2,3,4,5
MR BM MANGUKIYA(437) for the Respondent(s) No. 2
MS BELA A PRAJAPATI(1946) for the Respondent(s) No. 2
MR DHAWAN JAYSWAL, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                            Date : 23/06/2023
                              ORAL ORDER

Learned APP has produced a copy of judgment passed by the

Additional Judicial Magistrate First Class, Mirzapur, Ahmedabad

Rural in Criminal Case No.10567 of 2018 and submitted that

during pendency of the application, the trial is concluded.

Therefore, the present application has become infructuous.

Permission as prayed for is granted. This writ-application is

disposed of as having become infructuous. Notice is discharged.

Interim relief, if any, granted earlier stands vacated forthwith.

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