Hinaben Jaymalbhai Chavda vs State Of Gujarat
2023 Latest Caselaw 7150 Guj

                                                                                           NEUTRAL CITATION




    R/CR.MA/21623/2021                                       ORDER DATED: 27/09/2023

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

    R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                  FIR/ORDER) NO. 21623 of 2021

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                         HINABEN JAYMALBHAI CHAVDA
                                    Versus
                              STATE OF GUJARAT
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Appearance:
A S TIMBALIA(7372) for the Applicant(s) No.
1,10,11,12,13,14,15,2,3,4,5,6,7,8,9
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

tendered a copy of the judgment passed by the trial court,

whereby it transpires that trial is concluded. The a copy of

said judgment is taken on record.

In view of the above, the present application is

disposed of as having become infructuous.

(SANDEEP N. BHATT,J) DIWAKAR SHUKLA