Dharmeshbhai Kanubhai Bariya vs State Of Gujarat
2024 Latest Caselaw 232 Guj

Gujarat High Court

Dharmeshbhai Kanubhai Bariya vs State Of Gujarat on 9 January, 2024

                                                                                           NEUTRAL CITATION




   R/CR.MA/19576/2019                                        ORDER DATED: 09/01/2024

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

   R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                 FIR/ORDER) NO. 19576 of 2019

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                        DHARMESHBHAI KANUBHAI BARIYA
                                   Versus
                             STATE OF GUJARAT
==========================================================
Appearance:
MR HARDIK H DAVE(6295) for the Applicant(s) No. 1,11,2
PETITION/APPEAL WITHDRAWN/DISMISSED for the Applicant(s) No.
10,3,4,5,6,7,8,9
 for the Respondent(s) No. 2
MR. MANAN MEHTA, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                               Date : 09/01/2024
                                ORAL ORDER

When the matter is called out, learned advocate for

the applicant has tendered the judgment dated 6.9.2023 passed in C.C. No.29 of 2020 by the learned trial court,

which is taken on record.

In view of the above, learned advocate Mr. S.S.

Parik for learned advocate for the applicants, on

receiving instructions from his client, submits that matter

has become infructuous as proceedings of criminal case is

over and therefore, he does not press this application.

NEUTRAL CITATION

R/CR.MA/19576/2019 ORDER DATED: 09/01/2024

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Accordingly, the present application is disposed of as

not pressed.

(SANDEEP N. BHATT,J) DIWAKAR SHUKLA