Maganbhai Vishrambhai Rehwar vs State Of Gujarat
2023 Latest Caselaw 4959 Guj

    R/CR.MA/6483/2018                                               ORDER DATED: 27/06/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 6483 of 2018

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              MAGANBHAI VISHRAMBHAI REHWAR & 5 other(s)
                              Versus
                    STATE OF GUJARAT & 1 other(s)
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Appearance:
RC JANI & ASSOCIATE(6436) for the Applicant(s) No. 1,2,3,4,5,6
HCLS COMMITTEE(4998) for the Respondent(s) No. 2
MR. BHAVIK P SHAH(6391) for the Respondent(s) No. 2
MR. DHAVAN JAISWAL, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                   Date : 27/06/2023
                                    ORAL ORDER

Learned advocate for the applicants, on receiving

instructions from his clients, submits that trial of Sessions

Case No.134 of 2018 is over and judgment is passed vide

order dated 30.1.2020 by the 6 th Addl. Sessions Judge,

Bhavnagar, and therefore, the present application has become

infructuous. Hence, he seeks permission to withdraw this

application.

Permission, as prayed for, is granted. This application is

disposed of as withdrawn. Notice stands discharged. Interim

relief, if any, granted earlier stands vacated.

(SANDEEP N. BHATT,J) DIWAKAR SHUKLA