Janak Jayantibhai Kothiwala vs State Of Gujarat
2024 Latest Caselaw 68 Guj

Gujarat High Court

Janak Jayantibhai Kothiwala vs State Of Gujarat on 3 January, 2024

                                                                                              NEUTRAL CITATION




       R/SCR.A/3544/2020                                        ORDER DATED: 03/01/2024

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               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 3544 of 2020

                                  With
               R/CRIMINAL MISC.APPLICATION NO. 14341 of 2020
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                           JANAK JAYANTIBHAI KOTHIWALA
                                      Versus
                                STATE OF GUJARAT
==========================================================
Appearance:
MR AKSHAT C VIN(10740) for the Applicant(s) No. 1
MR CJ VIN(978) for the Applicant(s) No. 1
MR ASPI M KAPADIA(1865) for the Respondent(s) No. 2
MR BOMI H SETHNA(5864) for the Respondent(s) No. 2
MR DHAWAN JAYSWAL, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                    Date : 03/01/2024

                                        ORAL ORDER

Heard learned advocates for the parties to some

extent.

Learned APP has drawn my attention, after taking

instructions from Mr.U.N.Rabari, Police Inspector, Bharuch `A'

Division Police Station, who is present in the court, that

chargesheet is filed in Criminal Miscellaneous Application

No.14341 of 2020 and the investigation is on the verge of

completion in Special Criminal Application No.3544 of 2020, it

will be completed within two weeks from today and

chargesheet/report will be filed.

NEUTRAL CITATION

R/SCR.A/3544/2020 ORDER DATED: 03/01/2024

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In view of that, as there is remedy available

under the law to the petitioner, considering the judgment of

Iqbal V/s State of U.P. reported in 2023(8) SCC 734 , it is appropriate to dispose of these petitions by keeping all rights

and contentions open to avail appropriate remedy under the

law. Accordingly, these petitions are disposed of. It is

clarified that this court has not expressed any opinion on

merits.

(SANDEEP N. BHATT,J) SRILATHA