Chandrikaben Karshanbhai Umraniya vs State Of Gujarat
2025 Latest Caselaw 3221 Guj

Gujarat High Court

Chandrikaben Karshanbhai Umraniya vs State Of Gujarat on 19 February, 2025

                                                                                                         NEUTRAL CITATION




                          R/CR.MA/13659/2021                                ORDER DATED: 19/02/2025

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                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                                        FIR/ORDER) NO. 13659 of 2021

                     ==========================================================
                                   CHANDRIKABEN KARSHANBHAI UMRANIYA & ANR.
                                                    Versus
                                           STATE OF GUJARAT & ANR.
                     ==========================================================
                     Appearance:
                     MR RATHIN P RAVAL(5013) for the Applicant(s) No. 1,2
                     MR SOHAM JOSHI APP for the Respondent(s) No. 1
                     RULE NOT RECD BACK for the Respondent(s) No. 2
                     ==========================================================

                       CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                                        Date : 19/02/2025

                                                          ORAL ORDER

The petitioner who is accused in the FIR in question is convicted under Section 498-A of the IPC by the trial Court; copy of judgment is placed on record by the learned advocate for the petitioner.

In view of such position, the present petition stands disposed of as having become infructuous keeping all the contentions open to be agitated before the appellate Court. The first informant is personally present in Court.

(J. C. DOSHI,J) sompura