Iqbalbhai Yarmohamad Bloch vs State Of Gujarat
2023 Latest Caselaw 6806 Guj

                                                                                  NEUTRAL CITATION




    R/CR.MA/19616/2020                              ORDER DATED: 14/09/2023

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 19616 of 2020

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                         IQBALBHAI YARMOHAMAD BLOCH
                                     Versus
                               STATE OF GUJARAT
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Appearance:
MR SANDIP M PATEL(5649) for the Applicant(s) No. 1
for the Respondent(s) No. 2
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                               Date : 14/09/2023

                                ORAL ORDER

When the matter is called out, learned APP has

tendered the copy of the judgment passed by the learned

trial Court in the criminal case arising out of the impugned

FIR acquitting the applicant.

In view of the above, the prayers prayed for in

this application have become infructuous. Accordingly, this

application is disposed of as having become infructuous.

(SANDEEP N. BHATT,J) SRILATHA