Gujarat High Court

Ramilaben Prahladbhai Chaudhari vs State Of Gujarat on 3 July, 2025

                                                                                                            NEUTRAL CITATION




                              R/SCR.A/16515/2023                             ORDER DATED: 03/07/2025

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 16515 of 2023

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                                         RAMILABEN PRAHLADBHAI CHAUDHARI & ANR.
                                                          Versus
                                                 STATE OF GUJARAT & ANR.
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                        Appearance:
                        MR PRATIK G ADVANI(10574) for the Applicant(s) No. 1,2
                        MR TUSHAR CHAUDHARY(5316) for the Respondent(s) No. 2
                        MR RN SHAH, APP for the Respondent(s) No. 1
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                           CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                      Date : 03/07/2025
                                                       ORAL ORDER

Learned advocate for the applicant has produced a judgment dated 13.05.2025 passed in Criminal Case No.1492 of 2024 stating that the present applicant has been acquitted by the Additional Judicial Magistrate, Gandhinagar. The same is taken on record.

The application stands disposed of as having become infructuous.

It is clarified that this Court has not gone into the merits of the case.

(HASMUKH D. SUTHAR,J) ALI