Kiranbhai Kalubhai @ Somabhai ... vs State Of Gujarat
2023 Latest Caselaw 4962 Guj

     R/SCR.A/7319/2021                            ORDER DATED: 27/06/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/SPECIAL CRIMINAL APPLICATION NO. 7319 of 2021

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                   KIRANBHAI KALUBHAI @ SOMABHAI BHAT
                                  Versus
                            STATE OF GUJARAT
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Appearance:
MR MAULIK N SHAH(5280) for the Applicant(s) No. 1
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 : 27/06/2023

                              ORAL ORDER

When the matter is called out, learned APP

Mr.Jayswal submitted the status report of the Criminal

Case arising out of the impugned FIR, which shows that

the same is disposed of by judgment, the said report is

taken on record.

In view of the above, though there is leave

note filed by the learned advocate for the petitioner, as

the prayers prayed for in this petition have become

infructuous, this petition is disposed of as having become

infructuous.

(SANDEEP N. BHATT,J) SRILATHA