Gujarat High Court

Samir Valjibhai Rajgor vs State Of Gujarat on 1 July, 2025

                                                                                                                   NEUTRAL CITATION




                            R/SCR.A/10020/2016                                       ORDER DATED: 01/07/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 10020 of 2016

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                                                 SAMIR VALJIBHAI RAJGOR & ORS.
                                                             Versus
                                                   STATE OF GUJARAT & ANR.
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                       Appearance:
                       MR DIGANT M POPAT(5385) for the Applicant(s) No. 1,2,3,4,5,6,7,8
                       MR PR ABICHANDANI(102) for the Respondent(s) No. 2
                       MR CHINTAN DAVE, APP for the Respondent(s) No. 1
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                         CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                                            Date : 01/07/2025

                                                             ORAL ORDER

Learned advocate for respondent no.2 has placed on record divorce decree passed by learned Family Court, Ahmedabad in Family Suit No.1455 of 2017 and submit that dispute between the parties now would not survive as they have parted away from each other life. He therefore, submits that present petition has lost cause of action.

In view of above, present petition stands disposed of by taking judgment and order passed in Family Suit No.1455 of 2017 with liberty to revive in case of difficulty.

(J. C. DOSHI,J) SATISH