Mohammedkhan Amirkhan Pathan vs State Of Gujarat
2025 Latest Caselaw 5582 Guj

Gujarat High Court

Mohammedkhan Amirkhan Pathan vs State Of Gujarat on 8 April, 2025

                                                                                                           NEUTRAL CITATION




                           R/CR.MA/12547/2021                                 ORDER DATED: 08/04/2025

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                                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                                    FIR/ORDER) NO. 12547 of 2021

                      ==========================================================
                                     MOHAMMEDKHAN AMIRKHAN PATHAN & ORS.
                                                    Versus
                                           STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      MR PARTHIV A BHATT(5331) for the Applicant(s) No. 1,2,3,4
                      MR MANAN MAHETA, ADDL. PUBLIC PROSECUTOR for the
                      Respondent(s) No. 1
                      MR RAFIK LOKHANDWALA(5590) for the Respondent(s) No. 2
                      MR TAHIR M SOLANKI(9018) for the Respondent(s) No. 2
                      ==========================================================

                        CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                                          Date : 08/04/2025
                                                            ORAL ORDER

Learned advocate Mr.Rafik Lokhandwala appearing for respondent No.2 places on record copy of the judgment and order delivered in Criminal Case No.103512 of 2021 which indicates that the petitioners are acquitted from the offence alleged in the questioned FIR. While taking the copy of the judgment and order dated 02.09.2024 on record, the petition stands disposed of as having become infructuous. Rule is discharged. Interim relief, if any, to discontinue.

(J. C. DOSHI, J) GAURAV J THAKER