Dinesh Alias Kismat Ramchandji ... vs State Of Gujarat
2023 Latest Caselaw 7025 Guj

                                                                              NEUTRAL CITATION




     R/CR.MA/20558/2019                         ORDER DATED: 22/09/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
             R/CRIMINAL MISC. APPLICATION NO. 20558 of 2019
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                 DINESH ALIAS KISMAT RAMCHANDJI THAKOR
                                  Versus
                            STATE OF GUJARAT
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Appearance:
MR ANKIT Y BACHANI(5424) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR DHAWAN JAYSWAL, PUBLIC PROSECUTOR for the Respondent(s) No.
1
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 CORAM:           HONOURABLE MR. JUSTICE SANDEEP N. BHATT
                          Date : 22/09/2023
                            ORAL ORDER

Rule. Learned APP waives service of rule for the Respondent-State.

1. Learned Advocate, Mr. Bachani, appearing for the applicant, under the instructions, submitted that the proceedings before the trail Court are over, where, the trial Court has passed the judgment of acquittal in Special (POCSO) Case no. 11 of 2018 in favour of the applicant and hence, the prayers made in this application have become infructuos.

2. Order of the trial Court is taken on record.

3. In view of the above, this application stands DISPOSED OF, accordingly.

(SANDEEP N. BHATT,J) UMESH/-