Bhaveshbhai Ghanshyambhai Bhadani vs State Of Gujarat
2025 Latest Caselaw 6087 Guj

Gujarat High Court

Bhaveshbhai Ghanshyambhai Bhadani vs State Of Gujarat on 25 April, 2025

                                                                                                            NEUTRAL CITATION




                             R/CR.MA/17529/2024                               ORDER DATED: 25/04/2025

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                              R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                                            FIR/ORDER) NO. 17529 of 2024

                        ==========================================================
                                        BHAVESHBHAI GHANSHYAMBHAI BHADANI & ORS.
                                                         Versus
                                                STATE OF GUJARAT & ANR.
                        ==========================================================
                        Appearance:
                        MR JV VAGHELA(5809) for the Applicant(s) No. 1,2,3
                        MR ROHAN N SHAH, APP for the Respondent(s) No. 1
                        ==========================================================

                          CORAM:HONOURABLE MR. JUSTICE DIVYESH A. JOSHI

                                                        Date : 25/04/2025
                                                          ORAL ORDER

1. Mr. J.V. Vaghela, learned advocate for the applicants submits that during the pendency of present proceedings, an order of acquittal has been passed by the learned Judicial Magistrate First Class, Lathi on 27.03.2025 in Criminal Case No.161 of 2010. Therefore, he does not press this application and seeks permission to withdraw the same as the present application has become infructuous.

2. Permission as prayed for is granted. This application is disposed of as having become infructuous. A copy of judgment and order dated 27.03.2025 passed by the learned Judicial Magistrate First Class, Lathi on 27.03.2025 in Criminal Case No.161 of 2010 is ordered to be taken on record.

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