Nankubhai Ghelabhai Mir vs State Of Gujarat
2025 Latest Caselaw 5649 Guj

Gujarat High Court

Nankubhai Ghelabhai Mir vs State Of Gujarat on 11 April, 2025

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                                      NEUTRAL CITATION




                           R/CR.MA/14937/2024                                          ORDER DATED: 11/04/2025

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                                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CRIMINAL MISC.APPLICATION (FOR SUCCESSIVE REGULAR
                            BAIL - AFTER CHARGESHEET) NO. 14937 of 2024

                      =====================================================
                                     NANKUBHAI GHELABHAI MIR
                                               Versus
                                         STATE OF GUJARAT
                      =====================================================
                      Appearance:
                      MR APAR N GUPTA(13652) for the Applicant(s) No. 1
                      MS KRINA CALLA ADDITIONAL PUBLIC PROSECUTOR for the
                      Respondent(s) No. 1
                      =====================================================

                         CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                                                       Date : 11/04/2025

                                                              ORAL ORDER

1. Learned Additional Public Prosecutor Mr. Krina

Calla appearing for the respondent - State

places on record a judgment passed in Special

Pocso Case No.3 of 2023 dated 25.03.2025 in

respect of Nankubhai Ghelabhai Bhayani, who upon

instructions learned Additional Public

Prosecutor Ms. Krina Calla states that he is the

same person who has filed this application as

Nankubhai Ghelabhai Mir. By decision dated

25.03.2025, the present applicant is convicted

NEUTRAL CITATION

R/CR.MA/14937/2024 ORDER DATED: 11/04/2025

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and therefore, this application has become

infructuous. Learned Additional Public

Prosecutor Ms. Krina Calla therefore prays for

disposal of this application as this application

for bail has become infructuous in view of

conviction of the aforesaid order which is taken

on record.

2. In view of above, no further order is required

as the applicant is convicted, the present

application stands disposed of as having become

infructuous.

(NIRZAR S. DESAI,J)

Pallavi