Mehulbhai S/O Jashvantbhai Dave vs State Of Gujarat
2024 Latest Caselaw 1067 Guj

Gujarat High Court

Mehulbhai S/O Jashvantbhai Dave vs State Of Gujarat on 7 February, 2024

                                                                               NEUTRAL CITATION




     R/SCR.A/5725/2020                           ORDER DATED: 07/02/2024

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     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO.
                   5725 of 2020

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         MEHULBHAI S/O JASHVANTBHAI DAVE
                         Versus
                 STATE OF GUJARAT
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Appearance:
MR. RAJAN J PATEL(6775) for the Applicant(s) No. 1
AADITYA D BHATT(8580) for the Respondent(s) No. 2
CHANDNI S JOSHI(9490) for the Respondent(s) No. 2
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE CHEEKATI
      MANAVENDRANATH ROY

                          Date : 07/02/2024

                           ORAL ORDER

1. The learned counsel for the petitioner submits that the trial of

the case is concluded in the trial Court and the case was disposed by

judgment and order dated 14.12.2023 acquitting the petitioner. He

has also placed on record a copy of the judgment and order of the

trial Court, which is taken on record.

NEUTRAL CITATION

R/SCR.A/5725/2020 ORDER DATED: 07/02/2024

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2. In that view of the matter, nothing survives in this petition for

adjudication. Therefore, the petition is dismissed as having become

infructuous.

[ Cheekati Manavendranath Roy, J. ] hiren /160