Imtiyazkhan Mustufakhan Pathan ... vs State Of Gujarat
2023 Latest Caselaw 7479 Guj

                                                                                   NEUTRAL CITATION




    R/CR.MA/10554/2017                                ORDER DATED: 09/10/2023

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              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                   FIR/ORDER) NO. 10554 of 2017

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     IMTIYAZKHAN MUSTUFAKHAN PATHAN (HUSBAND) & 6 other(s)
                            Versus
                  STATE OF GUJARAT & 1 other(s)
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Appearance:
MR. KULDEEP D VAIDYA(7045) for the Applicant(s) No. 1,2,3,4,5,6,7
MR DR RAY(6148) 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 : 09/10/2023

                               ORAL ORDER

Learned advocate for the petitioners state that, during

the pendency of present petition, trial is concluded and copy

of the judgment is also produced on record and the prayers

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

Rule is discharged. Interim relief granted earlier stands

vacated. It is clarified that this Court has not expressed any

opinion on the merits of the case.

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