State Of Gujarat vs Girvatbhai Dalsukhbhai Zalaiya
2024 Latest Caselaw 1068 Guj

Gujarat High Court

State Of Gujarat vs Girvatbhai Dalsukhbhai Zalaiya on 7 February, 2024

                                                                                  NEUTRAL CITATION




    R/CR.MA/4119/2021                               ORDER DATED: 07/02/2024

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/CRIMINAL MISC.APPLICATION (FOR CANCELLATION OF BAIL) NO.
                         4119 of 2021

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                              STATE OF GUJARAT
                                    Versus
                        GIRVATBHAI DALSUKHBHAI ZALAIYA
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Appearance:
MR HK PATEL, APP for the Applicant(s) No. 1
UMARFARUK M KHARADI(8155) for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                Date : 07/02/2024

                                 ORAL ORDER

Report forwarded by learned Principal District Judge, Panchmahals at Godhra is taken on record. According to report, both the accused are acquitted by judgment dated 01.01.2024.

In view of above, the petition stands disposed of as having become infructuous.

(J. C. DOSHI,J) SATISH