Rajput Modaji Prabhuji vs State Of Gujarat
2023 Latest Caselaw 7377 Guj

                                                                                           NEUTRAL CITATION




    R/SCR.A/1390/2020                                       ORDER DATED: 05/10/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 1390 of 2020

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                         RAJPUT MODAJI PRABHUJI
                                  Versus
                            STATE OF GUJARAT
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Appearance:
MR NK MAJMUDAR(430) for the Applicant(s) No. 1,2,3
NOTICE SERVED for the Respondent(s) No. 2,3
MS. M.B. BHATT, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                 Date : 05/10/2023
                                  ORAL ORDER

When the matter is called out, learned advocate for the

applicant has tendered the judgment dated 12.8.2022 passed

th Addl. Sessions Judge,

Deesa, which is taken on record.

In view of the above, learned advocate for the applicant,

on receiving instructions from his client, submits that matter

has become infructuous as proceedings of criminal case is

over and therefore, he does not press this application.

Accordingly, the present application is disposed of as not

pressed. Notice stands discharged. Interim relief, if any,

granted earlier stands vacated.

(SANDEEP N. BHATT,J) DIWAKAR SHUKLA