Rasikbhai Ganeshbhai Parmar vs State Of Gujarat
2023 Latest Caselaw 7699 Guj

                                                                               NEUTRAL CITATION




    R/CR.MA/11833/2020                           ORDER DATED: 17/10/2023

                                                                               undefined




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

    R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                  FIR/ORDER) NO. 11833 of 2020

==========================================================
                RASIKBHAI GANESHBHAI PARMAR & 3 other(s)
                                Versus
                      STATE OF GUJARAT & 1 other(s)
==========================================================
Appearance:
MR NK MAJMUDAR(430) for the Applicant(s) No. 1,2
MR YUSUFKHAN PATHAN(3799) for the Respondent(s) No. 2
MS MH BHATT, APP for the Respondent(s) No. 1
==========================================================

  CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                            Date : 17/10/2023

                             ORAL ORDER

It is pointed out by the parties that the main

proceedings before the learned trial court are concluded and

is now kept for judgment and, therefore, the prayers prayed for in this application have become infructuous. The status

report of the case before the learned trial Court is produced

on record.

In view of the above, this application is disposed

of as having become infructuous. Notice is discharged. Interim

relief, if any, stands vacated.

(SANDEEP N. BHATT,J) SRILATHA