State Of Gujarat vs Shabbir Samsuddin Shekh
2025 Latest Caselaw 1764 Guj

Gujarat High Court

State Of Gujarat vs Shabbir Samsuddin Shekh on 2 August, 2025

                                                                                                                   NEUTRAL CITATION




                               R/CR.A/999/2012                                     ORDER DATED: 02/08/2025

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                                            R/CRIMINAL APPEAL NO. 999 of 2012
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                                                            STATE OF GUJARAT
                                                                   Versus
                                                         SHABBIR SAMSUDDIN SHEKH
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                        Appearance:
                        MR HARDIK SONI, APP for the Appellant(s) No. 1
                        MR SAAD AIJAZ KHAN(1769) for the Opponent(s)/Respondent(s) No. 1
                        RULE SERVED for the Opponent(s)/Respondent(s) No. 1
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                             CORAM:HONOURABLE MRS. JUSTICE MAUNA M. BHATT
                                               Date : 02/08/2025

                                                                ORAL ORDER

1. State has preferred this appeal under Section 378(1)(3) of the Code of Criminal Procedure, 1973 (for short 'the Code, 1973') against the judgment and order of acquittal dated 30.03.2012 passed by the 6th Additional Sessions Judge, Surat in Sessions Case No. 18 of 2022.

2. Learned Assistant Public Prosecutor Mr. Hardik Soni for the appellant - State at the outset submitted that the sole respondent (original accused) expired on 10.04.2022. Learned APP further submitted that report of the Investigating Officer dated 01.08.2025 and the statements of relatives dated 01.08.2025 along with death certificate is also placed on record.

3. In view of above, the proceeding stands abated and the present appeal is disposed of accordingly.

(MAUNA M. BHATT,J) SHRIJIT PILLAI