Vikramsinh Dilusinh Jhala vs State Of Gujarat
2023 Latest Caselaw 6395 Guj

                                                                                          NEUTRAL CITATION




       R/SCR.A/3648/2021                                   ORDER DATED: 01/09/2023

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              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CRIMINAL APPLICATION NO. 3648 of 2021

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                             VIKRAMSINH DILUSINH JHALA
                                       Versus
                                 STATE OF GUJARAT
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Appearance:
MR RAMNANDAN SINGH(1126) 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

Learned advocate for the applicant submits that

the trial arising out of the impugned FIR is over before the

learned trial Court and produces a copy of the judgment of

the learned trial Court. The same is taken on record.

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