Parmar Kumudben Jivanlal vs State Of Gujarat
2025 Latest Caselaw 5739 Guj

Gujarat High Court

Parmar Kumudben Jivanlal vs State Of Gujarat on 16 April, 2025

                                                                                                                      NEUTRAL CITATION




                             R/SCR.A/13226/2023                                         ORDER DATED: 16/04/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 13226 of 2023

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                                                     PARMAR KUMUDBEN JIVANLAL
                                                               Versus
                                                      STATE OF GUJARAT & ANR.
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                        Appearance:
                        MR KAMLESH S KOTAI(6150) for the Applicant(s) No. 1
                        JAIMIN A GANDHI(8065) for the Respondent(s) No. 2
                        MR TRUPESH KATHIRIYA, APP for the Respondent(s) No. 1
                        ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE DIVYESH A. JOSHI

                                                         Date : 16/04/2025

                                                            ORAL ORDER

1. Mr. Jaimin Gandhi, learned advocate for the respondent no.2 - original complainant submits that during the pendency of the present proceedings, the learned trial court has proceeded with and ultimately, at the end of day, on 18.03.2024, the learned 19th Additional Chief Judicial Magistrate, Vadodara has concluded the proceedings by way of passing order of conviction.

On the strength of the above-stated development took place in the matter, the petition has become infructuous.

2. In view of the above, the present application is disposed of as having become infructuous. A copy of judgment and order dated 18.03.2024 passed by the learned 19 th Additional

NEUTRAL CITATION

R/SCR.A/13226/2023 ORDER DATED: 16/04/2025

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Chief Judicial Magistrate, Vadodara in Criminal Case No.45943 of 2010 is ordered to be taken on record. Notice is discharged.

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