Suken Pravinbhai Shah vs State Of Gujarat
2023 Latest Caselaw 7070 Guj

                                                                                         NEUTRAL CITATION




    R/CR.MA/18153/2021                                     ORDER DATED: 25/09/2023

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              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 18153 of 2021

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                           SUKEN PRAVINBHAI SHAH
                                   Versus
                             STATE OF GUJARAT
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Appearance:
MR. SURAJ A SHUKLA(7185) for the Applicant(s) No. 1,2,3
for the Respondent(s) No. 2
MR. CHINTAN DAVE, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                Date : 25/09/2023

                                 ORAL ORDER

When the matter is called out, learned advocate for the applicants is not present.

Learned APP appearing for the respondent State has produced a copy of order dated 27.09.2021 and submitted that the applicants have acquitted from the charges and therefore, the prayers as prayed for in the present application have become infructuous.

Copy of judgment dated 27.09.2021 is taken on record.

In view of above, the present application stands disposed of as infructuous.

(SANDEEP N. BHATT,J) NABILA