Sarfaraz Sharifbhai @ Shafu Sakarayani vs State Of Gujarat
2024 Latest Caselaw 1972 Guj

Gujarat High Court

Sarfaraz Sharifbhai @ Shafu Sakarayani vs State Of Gujarat on 4 March, 2024

                                                                                     NEUTRAL CITATION




      R/SCR.A/5727/2015                                ORDER DATED: 04/03/2024

                                                                                      undefined




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/SPECIAL CRIMINAL APPLICATION (DIRECTION) NO. 5727 of 2015
================================================================
           SARFARAZ SHARIFBHAI @ SHAFU SAKARAYANI & ANR.
                               Versus
                      STATE OF GUJARAT & ORS.
================================================================
Appearance:
MR BJ TRIVEDI(921) for the Applicant(s) No. 1,2
MR JT TRIVEDI(931) for the Applicant(s) No. 1,2
MS JIGNASA B TRIVEDI(3090) for the Applicant(s) No. 1,2
DS AFF.NOT FILED (N) for the Respondent(s) No. 2
NOTICE SERVED BY DS for the Respondent(s) No. 3
MR HARDIK SONI, APP for the Respondent(s) No. 1
================================================================
     CORAM:HONOURABLE MR. JUSTICE CHEEKATI
           MANAVENDRANATH ROY

                              Date : 04/03/2024
                               ORAL ORDER

1. In this petition filed under Article 226 of the Constitution of India, the petitioners, who are the accused, sought direction to the Investigating Officer to conclude the investigation expeditiously.

2. When this petition is taken up for hearing, learned Additional Public Prosecutor Mr.Hardik Soni, on instructions, submits that the investigation was completed long back and the trial of the said case was also concluded and the petitioners, who are the accused in the said case, were also acquitted. He has also produced a copy of the judgment of the trial court. The same is taken on record.

3. Learned advocate for the petitioner also submits that the petitioners and all other accused in the said case were found to be innocent after full fledged trial and they were acquitted in the said case.

NEUTRAL CITATION

R/SCR.A/5727/2015 ORDER DATED: 04/03/2024

undefined

4. In that view of the matter, nothing survives in this petition for adjudication.

5. Therefore, recording the aforesaid submissions of the learned Additional Public Prosecutor and learned advocate for the petitioners, the petition is dismissed. Notice is discharged.

Sd/-

(CHEEKATI MANAVENDRANATH ROY, J) ABHISHEK