Nitinkumar Laxmidas Ruparel vs State Of Gujarat
2025 Latest Caselaw 3441 Guj

Gujarat High Court

Nitinkumar Laxmidas Ruparel vs State Of Gujarat on 27 February, 2025

                                                                                                               NEUTRAL CITATION




                             R/SCR.A/7711/2017                                  ORDER DATED: 27/02/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 7711 of 2017

                       ==========================================================
                                            NITINKUMAR LAXMIDAS RUPAREL & ANR.
                                                           Versus
                                                  STATE OF GUJARAT & ORS.
                       ==========================================================
                       Appearance:
                       MR ASHISH M DAGLI(2203) for the Applicant(s) No. 1,2
                       DS AFF.NOT FILED (N) for the Respondent(s) No. 2
                       MR PARTH S TOLIA(5617) for the Respondent(s) No. 3
                       MR MANAN MEHTA, APP for the Respondent(s) No. 1
                       ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                                            Date : 27/02/2025

                                                             ORAL ORDER

Learned advocate for the applicants submits that applicants are acquitted by learned Trial Court and therefore, present petition has become infructuous. He has placed on record copy of the judgment dated 28.08.2024 passed by learned Trial Court in Criminal Case No.196 of 2008, which is ordered to be taken on record.

In view of above, present petition stands disposed of as having become infructuous.

(J. C. DOSHI,J) SATISH