Nandkishore @ Amit Narbherambhai ... vs State Of Gujarat
2023 Latest Caselaw 8117 Guj

                                                                                       NEUTRAL CITATION




    R/CR.MA/15987/2019                                    ORDER DATED: 07/11/2023

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

    R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                  FIR/ORDER) NO. 15987 of 2019

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             NANDKISHORE @ AMIT NARBHERAMBHAI JOGEL
                              Versus
                        STATE OF GUJARAT
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Appearance:
ADVOCATE NOTICE SERVED for the Applicant(s) No. 1
for the Respondent(s) No. 2
ME CHINTAN DAVE, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                Date : 07/11/2023

                                    ORAL ORDER

Though advocate notice is served on the applicant,

nobody has appeared for the applicant. Learned APP has

tendered report of the I/c Police Inspector, Babra Police Station, whereby it is stated that the proceeding of the

criminal case is concluded and the accused are acquitted by

judgment dated 4.1.2022

In view of the same, the prayers prayed for in

this application have become infructuous. Accordingly, this

application is disposed of.

(SANDEEP N. BHATT,J) SRILATHA