State Of Gujarat vs Vinodkumar @ Nilesh Dipsing Rathva
2024 Latest Caselaw 1330 Guj

Gujarat High Court

State Of Gujarat vs Vinodkumar @ Nilesh Dipsing Rathva on 14 February, 2024

                                                                                NEUTRAL CITATION




    R/CR.MA/13784/2023                            ORDER DATED: 14/02/2024

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/CRIMINAL MISC.APPLICATION (FOR CANCELLATION OF BAIL) NO.
                        13784 of 2023
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                          STATE OF GUJARAT
                                Versus
                  VINODKUMAR @ NILESH DIPSING RATHVA
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Appearance:
MS ASMITA PATEL, APP for the Applicant(s) No. 1
NOTICE SERVED for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                            Date : 14/02/2024

                             ORAL ORDER

Learned APP has produced judgment of learned Trial Court, which is taken on record. It is submitted that accused is acquitted.

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

(J. C. DOSHI,J) SATISH