Merusinh Laxnanji Chavda vs State Of Gujarat
2023 Latest Caselaw 7409 Guj

                                                                                     NEUTRAL CITATION




    R/CR.MA/12320/2014                              ORDER DATED: 06/10/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                   FIR/ORDER) NO. 12320 of 2014

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                         MERUSINH LAXNANJI CHAVDA
                                   Versus
                         STATE OF GUJARAT & 1 other(s)
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Appearance:
MR KULDEEP D SHARMA(6496) for the Applicant(s) No. 1
MR PADMRAJ K JADEJA(2095) for the Respondent(s) No. 2
MS MH BHATT, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                               Date : 06/10/2023

                                 ORAL ORDER

Learned advocate for respondent no.2 states that, during

the pendency of present petition, trial is concluded and copy

of the judgment is also produced on record. In view of this,

the prayers made in this petition have become infructuous. Accordingly, present petition is disposed of as having become

infructuous. Notice is discharged.

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