Mehulkumar Rameshbhai Patel vs State Of Gujarat
2025 Latest Caselaw 1001 Guj

Citation : 2025 Latest Caselaw 1001 Guj
Judgement Date : 17 July, 2025

Gujarat High Court

Mehulkumar Rameshbhai Patel vs State Of Gujarat on 17 July, 2025

                                                                                                          NEUTRAL CITATION




                            R/CR.MA/13378/2021                              ORDER DATED: 17/07/2025

                                                                                                           undefined




                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                             R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                                           FIR/ORDER) NO. 13378 of 2021

                       ==========================================================
                                          MEHULKUMAR RAMESHBHAI PATEL & ORS.
                                                         Versus
                                                STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       VAIBHAV V GOSWAMY(9019) for the Applicant(s) No. 1,2,3
                       ADVOCATE NOTICE SERVED for the Respondent(s) No. 2
                       MR. TIRTHRAJ PANDYA, APP for the Respondent(s) No. 1
                       ==========================================================

                          CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                                        Date : 17/07/2025

                                                         ORAL ORDER

The judgment and order passed in Criminal Case No. 100621/2019 records the acquittal of the petitioners.

In view of the compromise arrived at between the parties, the said judgment and order has been placed on record. Accordingly, the present petition has become infructuous and stands disposed of as such.

Interim relief, if any, shall stand vacated. Rule/Notice, if issued, stands discharged.

(J. C. DOSHI,J) MANISH MISHRA