Virendrasinh @ Munnabhai Dinusinh @ ... vs State Of Gujarat
2023 Latest Caselaw 8304 Guj

Gujarat High Court

Virendrasinh @ Munnabhai Dinusinh @ ... vs State Of Gujarat on 30 November, 2023

                                                                                           NEUTRAL CITATION




   R/CR.MA/17669/2020                                        ORDER DATED: 30/11/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

   R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                 FIR/ORDER) NO. 17669 of 2020

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  VIRENDRASINH @ MUNNABHAI DINUSINH @ DINKERSINH THAKOR
                          Versus
                    STATE OF GUJARAT
==========================================================
Appearance:
MR PRADIP J PATEL(5896) for the Applicant(s) No. 1
HCLS COMMITTEE(4998) for the Respondent(s) No. 2
MR .B A PATEL(5281) for the Respondent(s) No. 2
MR. SOAHAM JOSHI, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                              Date : 30/11/2023
                               ORAL ORDER

Learned APP has placed on record the judgment dated

9.1.2023 passed in Special Session Case No.7 of 2020

(Atrocity) by the learned 3 rd Addl. Sessions Judge & Special Judge, (Atrocity) Panchmahals at Halol, which is received

from the parties concerned and has also tendered the report

received from the concerned Police Station, which is also

taken on record.

Although learned advocate for the applicant has filed

sick note, considering the aforesaid, prayers made in the

present application would not survive and the present

application has become infructuous.

NEUTRAL CITATION

R/CR.MA/17669/2020 ORDER DATED: 30/11/2023

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Accordingly, the present application is disposed of as

having become infructuous. Notice stands discharged. Interim

relief, if any, granted earlier stands vacated.

(SANDEEP N. BHATT,J) DIWAKAR SHUKLA