Junaid Vohra Nasirmohammed Nizamuddin vs State Of Gujarat
2025 Latest Caselaw 7814 Guj

Gujarat High Court

Junaid Vohra Nasirmohammed Nizamuddin vs State Of Gujarat on 11 November, 2025

                                                                                                           NEUTRAL CITATION




                            R/SCR.A/13907/2023                                ORDER DATED: 11/11/2025

                                                                                                            undefined




                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 13907 of 2023
                       ==========================================================
                                 JUNAID VOHRA NASIRMOHAMMED NIZAMUDDIN & ORS.
                                                     Versus
                                            STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       MR IRFAN I KATIYAMIYANA(10266) for the Applicant(s) No. 1,2,3
                       MR JIGAR B OZA(11654) for the Applicant(s) No. 1,2,3
                       MS. VRUNDA SHAH, APP for the Respondent(s) No. 1
                       ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE M. R. MENGDEY

                                                          Date : 11/11/2025
                                                           ORAL ORDER

1. Learned advocate appearing for the applicant was not present when the matter was called out.

2. Learned Additional Public Prosecutor has drawn attention of this Court to the judgment and order dated 17.09.2024 passed in Criminal Case No.77227 of 2023, whereby the petitioners herein have been convicted of the offence alleged against them.

3. In view of the above, the present petition has become infructuous. The present petition stands disposed of as having become infructuous.

4. It will be open for the petitioners to revive the petition in case of any difficulties.

(M. R. MENGDEY,J) NABILA