Ghanshyambhai Avsarbhai Matholiya vs State Of Gujarat
2025 Latest Caselaw 5110 Guj

Gujarat High Court

Ghanshyambhai Avsarbhai Matholiya vs State Of Gujarat on 24 June, 2025

                                                                                                         NEUTRAL CITATION




                           R/CR.MA/18996/2020                               ORDER DATED: 24/06/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                                          FIR/ORDER) NO. 18996 of 2020

                      ==========================================================
                                     GHANSHYAMBHAI AVSARBHAI MATHOLIYA & ORS.
                                                      Versus
                                             STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      MR MAUNISH T PATHAK(5892) for the Applicant(s) No. 1,2,3
                      DS AFF.NOT FILED (N) for the Respondent(s) No. 2
                      MR. TIRTHRAJ PANDYA, APP for the Respondent(s) No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                                        Date : 24/06/2025

                                                         ORAL ORDER

Learned APP has placed on record the judgment and order passed in Special Atrocity Case No. 31 of 2020, arising out of the FIR which is sought to be quashed in the present petition. It is submitted that all the petitioners, including the present ones, have been acquitted in the said case.

In view of the above, the present petition has rendered infructuous and stands disposed of accordingly.

(J. C. DOSHI,J) MANISH MISHRA