Navinbhai Ravilal Nakrani vs State Of Gujarat
2023 Latest Caselaw 7149 Guj

                                                                                  NEUTRAL CITATION




     R/SCR.A/5479/2019                             ORDER DATED: 27/09/2023

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 5479 of 2019

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                         NAVINBHAI RAVILAL NAKRANI
                                   Versus
                             STATE OF GUJARAT
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Appearance:
MR Y J PATEL(3985) for the Applicant(s) No. 1
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 : 27/09/2023

                               ORAL ORDER

When the matter is called out, learned APP has

submitted that the trial arising out of the impugned FIR is

concluded and he has tendered the copy of the judgment,

which is taken on record.

In view of this, learned advocate for the applicant

does not press this petition. Accordingly, the same is disposed

of as not pressed.

(SANDEEP N. BHATT,J) SRILATHA