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Suresh Chimanlal Shah vs State Of Gujarat
2023 Latest Caselaw 6909 Guj

Citation : 2023 Latest Caselaw 6909 Guj
Judgement Date : 18 September, 2023

Gujarat High Court
Suresh Chimanlal Shah vs State Of Gujarat on 18 September, 2023
Bench: Sandeep N. Bhatt
                                                                                  NEUTRAL CITATION




     R/SCR.A/2503/2021                              ORDER DATED: 18/09/2023

                                                                                   undefined




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/SPECIAL CRIMINAL APPLICATION NO. 2503 of 2021

==========================================================
                           SURESH CHIMANLAL SHAH
                                   Versus
                             STATE OF GUJARAT
==========================================================
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
==========================================================

 CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                Date : 18/09/2023

                                 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

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. 03 of 2020 preferred by the petitioner;

(B) During pendency and final disposal of the present petition, YOUR LORDSHIPS may be pleased to stay further proceedings of Criminal Appeal no. 03 of 2020;

               (C)       XXX"







                                                                                NEUTRAL CITATION




      R/SCR.A/2503/2021                          ORDER DATED: 18/09/2023

                                                                                undefined




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) prk

 
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