Birenbhai Bisubhai Vala vs State Of Gujarat
2024 Latest Caselaw 141 Guj

Gujarat High Court

Birenbhai Bisubhai Vala vs State Of Gujarat on 5 January, 2024

                                                                                               NEUTRAL CITATION




     R/SCR.A/775/2018                                            ORDER DATED: 05/01/2024

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/SPECIAL CRIMINAL APPLICATION (POSSESSION OF MUDDAMAL)
                       NO. 775 of 2018

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                          BIRENBHAI BISUBHAI VALA
                                   Versus
                             STATE OF GUJARAT
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Appearance:
MR PRATIK Y JASANI(5325) for the Applicant(s) No. 1
MR MANAN MEHTA, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                  Date : 05/01/2024

                                   ORAL ORDER

1. The present petition is filed for the following

prayers:

"8(A) YOUR LORDSHIPS be pleased to issue an appropriate writ, order or direction quashing and setting aside the judgment and order dated 15.04.2017 passed by the learned 6th Additional District and Sessions Judge, Rajkot below Exh.10 in Criminal Misc.Application No.54 of 2017l and resultantly the permission to sell the Muddammal vehicle being Pajero Car bearing registration no.GJ-3ER-5115 be granted on such terms and conditions that this Hon'ble Court may deem it fit and appropriate, in the interest of justice;

NEUTRAL CITATION

R/SCR.A/775/2018 ORDER DATED: 05/01/2024

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(B) YOUR LORDSHIPS be pleased to permit the petitioner to sell the Muddammal vehicle being Pajero Car bearing registration no.GJ-3ER-5115 on such terms and conditions that this Hon'ble Court may deem it appropriate, pending the admission, hearing and final disposal of this petition;

(C) xxxx"

2. Learned APP Mr.Mehta has pointed out that

during the pendency of this petition, the Sessions Case No.31

of 2016 is already concluded by the learned 13 th Additional

Sessions Judge, Rajkot on 16.7.2021, wherein the learned

trial court has made an observation to hand over the final

custody of the vehicle in question to the present petitioner.

3. In view of the above, learned advocate Mr.Urvesh

Prajapati for learned advocate Mr.Pratik Jasani for the

petitioner does not press this petition as the prayers prayed

for in this petition have become infructuous.

4. Accordingly, this petition is disposed of not pressed

as having become infructuous. Rule is discharged.

(SANDEEP N. BHATT,J) SRILATHA