Sharon Joel Chauhan vs State Of Gujarat
2024 Latest Caselaw 120 Guj

Gujarat High Court

Sharon Joel Chauhan vs State Of Gujarat on 4 January, 2024

                                                                                      NEUTRAL CITATION




    R/CR.MA/14302/2019                                  ORDER DATED: 04/01/2024

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/CRIMINAL MISC.APPLICATION (FOR CANCELLATION OF BAIL) NO.
                        14302 of 2019

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                           SHARON JOEL CHAUHAN
                                   Versus
                             STATE OF GUJARAT
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Appearance:
MR GIRISH M DAS(2323) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS ASMITA PATEL, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                               Date : 04/01/2024

                                 ORAL ORDER

Learned advocate Mr. Das for the petitioner would submit that Criminal Case is at the stage of pronouncement of judgment and therefore, present petition has become infructuous.

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

(J. C. DOSHI,J) SATISH