Shailesh Kalidas Bharwad vs State Of Gujarat
2023 Latest Caselaw 4960 Guj

    R/CR.MA/15822/2018                                      ORDER DATED: 27/06/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 15822 of 2018

==========================================================
                         SHAILESH KALIDAS BHARWAD
                                   Versus
                         STATE OF GUJARAT & 1 other(s)
==========================================================
Appearance:
MR SI NANAVATI, SENIOR ADVOCATE WITH MS ANUJA S
NANAVATI(5229) for the Applicant(s) No. 1
NOTICE UNSERVED for the Respondent(s) No. 2
MR DHAWAN JAYSWAL, APP for the Respondent(s) No. 1
==========================================================

  CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                               Date : 27/06/2023

                                 ORAL ORDER

Learned senior advocate Mr.SI Nanavati

appearing with learned advocate Ms.Nanavati for the

applicant produced the judgment showing that the trial

arising out of the impugned FIR is concluded and the

criminal case is disposed of. In view of this, the present

application is disposed of as having become infructuous.

Notice is discharged. Interim relief, if any, stands

vacated.

(SANDEEP N. BHATT,J) SRILATHA