Suresh Chimanlal Shah vs State Of Gujarat
2023 Latest Caselaw 7714 Guj

                                                                                              NEUTRAL CITATION




    R/SCR.A/2520/2021                                           ORDER DATED: 18/10/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 2520 of 2021

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                            SURESH CHIMANLAL SHAH
                                    Versus
                              STATE OF GUJARAT
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Appearance:
MR. NISHIT P GANDHI(6946) 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 : 18/10/2023
                                  ORAL ORDER

1. This petition is filed for the following main prayers:

"13(A) YOUR LORDSHIPS may be pleased to issue a writ of mandamus/certiorari or a writ in the nature of mandamus/certiorari or any other appropriate writ, order or directions quashing and setting aside the order dated 02.01.2021 passed below Exh.4A in Criminal Appeal No.05 of 2020 by learned 2 nd Additional Sessions Judge, Chhota Udepur and further be pleased to allow the application below Exh.4A in Criminal Appeal No.05 of 2020 preferred by the petitioners;

(B) During pendency and final disposal of the present petition, YOUR LORDSHIPS may be pleased to stay

NEUTRAL CITATION

R/SCR.A/2520/2021 ORDER DATED: 18/10/2023

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further proceedings of Criminal Appeal No.05 of 2020;"

2. Learned advocate for the applicant submits that the

Criminal Appeal itself is disposed of by the learned

lower appellate court during the pendency of this petition

and places on record the copy of the judgment. The

same is taken on record.

3. In view of the above, the prayers prayed for in this

petition have become infructuous. Accordingly, this

petition is disposed of as having become infructuous.

(SANDEEP N. BHATT,J) DIWAKAR SHUKLA