Maheshkumar Prabhashankar Rawal vs State Of Gujarat
2025 Latest Caselaw 1376 Guj

Gujarat High Court

Maheshkumar Prabhashankar Rawal vs State Of Gujarat on 25 July, 2025

                                                                                                                             NEUTRAL CITATION




                            R/CR.MA/13191/2025                                                 ORDER DATED: 25/07/2025

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                            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                               R/CRIMINAL MISC.APPLICATION NO. 13191 of 2025
                                          (FOR ANTICIPATORY BAIL)

                       =======================================================
                                   MAHESHKUMAR PRABHASHANKAR RAWAL
                                                 Versus
                                           STATE OF GUJARAT
                       =======================================================
                       Appearance:
                       MR HRIDAY BUCH with MR JAIVIK UDAY BHATT(7319) for the
                       Applicant(s) No. 1
                       MR VIJAY O SHARMA(6701) for the Applicant(s) No. 1
                       HARDIK SONI APP for the Respondent(s) No. 1
                       =======================================================

                          CORAM:HONOURABLE MR. JUSTICE DIVYESH A. JOSHI

                                                         Date : 25/07/2025
                                                               ORAL ORDER

This matter was heard on 21.07.2025 and, thereafter, it has been kept for orders and it is kept for pronouncement of the judgment.

However today, before the pronouncement of the judgment, learned advocate for the applicant has submitted that pending this application, the applicant has passed away, therefore, this application has become infructuous.

In view of above development, the present application stands disposed of as having become infructuous. Notice is discharged.

(DIVYESH A. JOSHI, J.) Gautam