Keyur Mahendrabhai Panchal vs State Of Gujarat
2025 Latest Caselaw 5521 Guj

Gujarat High Court

Keyur Mahendrabhai Panchal vs State Of Gujarat on 7 April, 2025

                                                                                                          NEUTRAL CITATION




                             R/SCR.A/2662/2023                              ORDER DATED: 07/04/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 2662 of 2023

                       ==========================================================
                                                 KEYUR MAHENDRABHAI PANCHAL
                                                             Versus
                                                    STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       MR HARSH M SURTI(3907) for the Applicant(s) No. 1
                       MR SIKANDER SAIYED(3458) for the Applicant(s) No. 1
                       MS SHRUTI PATHAK, APP for the Respondent(s) No. 1
                       ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE DIVYESH A. JOSHI

                                                        Date : 07/04/2025

                                                          ORAL ORDER

1. Mr. Sikander Saiyed, learned advocate for the applicant submits that during pendency of present proceedings, the learned City Sessions Court, Ahmedabad City has passed judgment and order on 15.02.2025 in Sessions Case No.345 of 2021 and acquitted the applicant-accused.

In view of the above stated development took place in the matter, the learned advocate for applicant submits that the present application has become infructuous as cause does not survive.

2. Permission as prayed for is granted. This application is disposed of as having become infructuous. A copy of judgment and order dated 15.02.2025 passed in Sessions Case No.345 of 2021 by the learned City Sessions Court, Ahmedabad City is

NEUTRAL CITATION

R/SCR.A/2662/2023 ORDER DATED: 07/04/2025

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ordered to be taken on record.

(DIVYESH A. JOSHI,J) A. B. VAGHELA