Ishaq Ahmad Patel (Father In Kaw) vs State Of Gujarat
2025 Latest Caselaw 7633 Guj

Gujarat High Court

Ishaq Ahmad Patel (Father In Kaw) vs State Of Gujarat on 3 November, 2025

                                                                                                                NEUTRAL CITATION




                            R/CR.MA/2273/2017                                   ORDER DATED: 03/11/2025

                                                                                                                 undefined




                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                                          FIR/ORDER) NO. 2273 of 2017

                      ==========================================================
                                       ISHAQ AHMAD PATEL (FATHER IN KAW) & ORS.
                                                        Versus
                                               STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      MR VAIBHAV N SHETH(5337) for the Applicant(s) No. 1,2,3,4
                      MR MANAN A SHAH(5412) for the Respondent(s) No. 2,3
                      MR CHINTAN DAVE, ADDL. PUBLIC PROSECUTOR for the Respondent(s)
                      No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                                           Date : 03/11/2025

                                                            ORAL ORDER

Learned advocate for the private respondents places on record judgment and order passed by the learned JMFC, Surat in Criminal Misc. Application No.257 of 2016, whereby domestic application was decided by the learned trial Court in favour of original petitioner Saheda Ahmed Patel and her minor daughter and various orders were passed against husband original opponent No.1 Ahmed Patel, who is petitioner before this Court, but has withdrawn the petition. The order of the learned trial Court on perusal indicates that argument was canvassed for and on behalf of the parties. However, the learned trial Court believed to pass the order against husband original opponent No.1 Ahmed Patel and did not pass order against any other party.

NEUTRAL CITATION

R/CR.MA/2273/2017 ORDER DATED: 03/11/2025

undefined

In view of above, present petition loses survival value and accordingly, it is disposed of as having become infructuous with a liberty to the petitioners to file fresh petition in case of difficulty. Rule discharged. Interim relief granted earlier stands vacated.

(J. C. DOSHI,J) SHEKHAR P. BARVE