Deepabhai Bhemabhai Waghela vs State Of Gujarat
2024 Latest Caselaw 1534 Guj

Gujarat High Court

Deepabhai Bhemabhai Waghela vs State Of Gujarat on 19 February, 2024

Author: Ilesh J. Vora

Bench: Ilesh J. Vora

                                                                                 NEUTRAL CITATION




     R/SCR.A/2005/2022                            ORDER DATED: 19/02/2024

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 2005 of 2022

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                  DEEPABHAI BHEMABHAI WAGHELA & ORS.
                                Versus
                       STATE OF GUJARAT & ORS.
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Appearance:
MR MF KHATRI(5289) for the Applicant(s) No. 1,2,3,4
for the Respondent(s) No. 2,3,4,5,6
MS CHETNA SHAH, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA

                            Date : 19/02/2024

                             ORAL ORDER

The judgment of acquittal passed in favour of the applicants herein tendered by learned APP is ordered to be taken on record.

In view of acquittal of the applicants in the alleged offence, cause for filing this application would not survive. Hence, the present application stands disposed of accordingly.

(ILESH J. VORA,J) TAUSIF SAIYED