Vipulbhai Mansinhbhai Chaudhary vs State Of Gujarat
2024 Latest Caselaw 625 Guj

Gujarat High Court

Vipulbhai Mansinhbhai Chaudhary vs State Of Gujarat on 23 January, 2024

                                                                            NEUTRAL CITATION




      R/SCR.A/361/2014                       ORDER DATED: 23/01/2024

                                                                            undefined




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/SPECIAL CRIMINAL APPLICATION (DIRECTION) NO.
                    361 of 2014
                       With
  R/SPECIAL CRIMINAL APPLICATION NO. 373 of 2014
                       With
CRIMINAL MISC.APPLICATION (FOR STAY) NO. 1 of 2019
 In R/SPECIAL CRIMINAL APPLICATION NO. 373 of 2014
                       With
  CRIMINAL MISC.APPLICATION (FOR AMENDMENT)
                   NO. 1 of 2020
 In R/SPECIAL CRIMINAL APPLICATION NO. 373 of 2014

=================================================
   VIPULBHAI MANSINHBHAI CHAUDHARY & 14 other(s)
                            Versus
                STATE OF GUJARAT & 3 other(s)
=================================================
Appearance:
ADVOCATE NOTICE NOT RECD BACK for the Applicant(s) No.
1,10,11,12,13,14,15,2,4,5,8
MR DIPEN DESAI(2481) for the Applicant(s) No. 3,6,7,9
MS MAITHILI MEHTA, APP for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 2,3,4
=================================================

CORAM:HONOURABLE MR. JUSTICE CHEEKATI
      MANAVENDRANATH ROY

                         Date : 23/01/2024

                          ORAL ORDER

1. Heard learned counsel for the petitioners and the learned

NEUTRAL CITATION

R/SCR.A/361/2014 ORDER DATED: 23/01/2024

undefined

Additional Public Prosecutor for the respondent - State.

2. Both these petitions have been filed seeking quashing of FIR

being I-C.R. No. 18/2014, registered with Mahesana City, 'B'

Division Police Station. Eventually, on completion of investigation,

Charge-sheet was filed and therefore, the petitioners sought quashing

of the Charge-sheet in Criminal Case No. 8466 of 2014.

3. As both the petitioners are accused in Criminal Case No. 8466

of 2014, these petitions are taken up together for hearing.

4. At the time of hearing, the learned counsel for the petitioners

submitted that the trial in the said Criminal Case No. 8466 of 2014

has been completed and the case is now disposed of finally and the

petitioners were convicted in the said case. The learned counsel for

the petitioners also placed on record a copy of the judgment passed

in the said Criminal Case No. 8466 of 2014 convicting the

petitioners herein. Therefore, the learned counsel for the petitioners

submits that these petitions have become infructuous and no orders

NEUTRAL CITATION

R/SCR.A/361/2014 ORDER DATED: 23/01/2024

undefined

are required to be passed thereon.

5. Learned Additional Public Prosecutor also, on instructions,

would submit that the trial in the said criminal case has been

concluded and the case ended in conviction of the petitioners.

6. In that view of the matter, nothing survives for adjudication in

these petitions as the criminal case itself stood disposed of in trial

Court.

7. Therefore, recording the aforesaid submissions of the learned

counsel for the parties, these petitions are dismissed as having

become infructuous. Connected applications stand disposed of

accordingly.

[ Cheekati Manavendranath Roy, J. ] hiren /1