Mustufa Ismail Khoda vs The State Ofgujarat
2023 Latest Caselaw 7731 Guj

                                                                                       NEUTRAL CITATION




     R/SCR.A/1627/2021                                   ORDER DATED: 18/10/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 1627 of 2021

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                         MUSTUFA ISMAIL KHODA
                                Versus
                         THE STATE OFGUJARAT
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Appearance:
MR N M SHAIKH(6124) for the Applicant(s) No. 1
MR PARVEZ A PATHAN(10862) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
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

Learned APP, Mr.Chintan Dave, for the respondent-State

submits that, during the pendency of present petition, trial is

concluded and copy of the judgment is also produced on

record. In view of this, prayers made in this petition have become infructuous. Therefore, learned advocate for the

petitioner seeks permission to withdraw this petition.

Permission, as prayed for, is granted. Accordingly, present

petition is disposed of as withdrawn. It is clarified that this

Court has not expressed any opinion on the merits of the

case.

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