Mohammed Ayub Mohammed Shafi ... vs State Of Gujarat
2023 Latest Caselaw 7374 Guj

                                                                                   NEUTRAL CITATION




     R/SCR.A/11516/2018                              ORDER DATED: 05/10/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 11516 of 2018

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                MOHAMMED AYUB MOHAMMED SHAFI SHAIKH
                               Versus
                         STATE OF GUJARAT
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Appearance:
HCLS COMMITTEE(4998) for the Applicant(s) No. 1
MR ATIT D THAKORE(5290) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR CHINTAN DAVE, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                              Date : 05/10/2023

                                  ORAL ORDER

Learned advocate Mr.Atit Thakore for the petitioner

states that, during the pendency of present petition, trial is

concluded in the criminal case and judgment of acquittal is

passed on 1.10.2022. He has placed on record on-line status of the aforesaid case. Accordingly, present petition has

become infructuous. Accordingly, present petition is disposed

of as having become infructuous.

(SANDEEP N. BHATT,J) R.S. MALEK