Suresh Chimanlal Shah vs State Of Gujarat
2023 Latest Caselaw 6391 Guj

                                                                                                   NEUTRAL CITATION




      R/SCR.A/2664/2021                                           ORDER DATED: 01/09/2023

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              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CRIMINAL APPLICATION NO. 2664 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 DHAWAN JAYSWAL, APP for the Respondent(s) No. 1
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     CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                     Date : 01/09/2023

                                      ORAL ORDER

1. This petition is filed for the following 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.04 of 2020 by learned 2nd Additional Sessions Judge, Chhota Udepur and further be pleased to allow the application below Exh.4A in Criminal Appeal No.04 of 2020 preferred by the petitioners;

(B) During pendency and final disposal of the present petition, YOUR LORDSHIPS may be pleased to stay further proceedings of Criminal Appeal No.04 of 2020;

NEUTRAL CITATION

R/SCR.A/2664/2021 ORDER DATED: 01/09/2023

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(C) xxxx"

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) SRILATHA