Samirkhan Ismailkhan Pathan vs State Of Gujarat
2023 Latest Caselaw 6458 Guj

                                                                                             NEUTRAL CITATION




     R/CR.MA/3544/2020                                      ORDER DATED: 04/09/2023

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 3544 of 2020

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                         SAMIRKHAN ISMAILKHAN PATHAN
                                    Versus
                              STATE OF GUJARAT
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Appearance:
DHARAMVEERSINH J SOLANKI(7481) 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 : 04/09/2023
                                ORAL ORDER

1. Rule. Though the original copy of the affidavit is

produced on record of this application as per submission

of learned advocate for the applicant, but somehow

original copy of the same is not available on the record.

Registry to verify about the same.

2. Respondent No.2 - Girishbhai Raghuvirprasad

Agrawal, who has affidavit the affidavit dated 31.8.2023

is personally present before this Court today.

3. Hence, in light of the above and in view of the

judgment of the Hon'ble Apex Court in the case of Gian

Singh v. State of Punjab and another reported in 2012

NEUTRAL CITATION

R/CR.MA/3544/2020 ORDER DATED: 04/09/2023

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(10) SCC 303, no fruitful purpose would be served in

continuing this application.

4. Accordingly, the present application is disposed of.

5. The impugned F.I.R. C.R. No.I 84 of 2018 registered

with Sarkhej Police Station, Ahmedabad and

consequential proceedings arising pursuant to the

impugned F.I.R. are hereby quashed and set aside.

Rule is made absolute. Direct service is permitted.

(SANDEEP N. BHATT,J) DIWAKAR SHUKLA