Chiragbhai @ Chiliyo Vijaysinh ... vs State Of Gujarat
2023 Latest Caselaw 6912 Guj

                                                                                                 NEUTRAL CITATION




     R/CR.MA/3069/2021                                              ORDER DATED: 18/09/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC. APPLICATION NO. 3069 of 2021

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                 CHIRAGBHAI @ CHILIYO VIJAYSINH RATHOD
                                Versus
                          STATE OF GUJARAT
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Appearance:
MR YV VAGHELA(2450) for the Applicant(s) No. 1,2,3
for the Respondent(s) No. 2
MR PV PATADIYA(5924) for the Respondent(s) No. 3
MR CHINTAN DAVE, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                     Date : 18/09/2023

                                      ORAL ORDER

Learned advocate Mr.Vaghela for the petitioners state

that, during the pendency of present petition, trial is

concluded and copy of the judgment is also produced on

record and the prayers made in this petition have become infructuous. He, therefore, do not press present petition.

Accordingly, present petition is disposed of as not pressed.

Notice is discharged.

(SANDEEP N. BHATT,J) R.S. MALEK