Jesangji Nathuji Gol vs State Of Gujarat
2025 Latest Caselaw 3311 Guj

Gujarat High Court

Jesangji Nathuji Gol vs State Of Gujarat on 21 February, 2025

                                                                                                                      NEUTRAL CITATION




                            R/CR.MA/8188/2019                                            ORDER DATED: 21/02/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                                          FIR/ORDER) NO. 8188 of 2019

                       ==========================================================
                                                  JESANGJI NATHUJI GOL & ORS.
                                                             Versus
                                                    STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       MR DJ CHAUHAN(219) for the Applicant(s) No. 1,2,3,4
                       MR. BHARGAV K MEHTA(7094) for the Respondent(s) No. 2
                       MR ROHAN RAVAL, APP for the Respondent(s) No. 1
                       ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                                            Date : 21/02/2025

                                                            ORAL ORDER

Report of Investigating Officer, Ambaliara Police Station, Bayad states that in Criminal Case, concerned jurisdictional Court has acquitted the accused by judgment and order dated 02.07.2024. Copy of judgment is also placed on record along with report.

In view of above, present petition seeking quashment of FIR has become infructuous and according, present petition stands disposed of as having become infructuous.

(J. C. DOSHI,J) SATISH