Chhayaben W/O Prashantbhai Vijaybhai ... vs State Of Gujarat
2025 Latest Caselaw 7314 Guj

Gujarat High Court

Chhayaben W/O Prashantbhai Vijaybhai ... vs State Of Gujarat on 8 October, 2025

                                                                                                                   NEUTRAL CITATION




                           R/CR.MA/17879/2022                                        ORDER DATED: 08/10/2025

                                                                                                                   undefined




                           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                           R/CRIMINAL MISC.APPLICATION NO. 17879 of 2022
                                      (FOR CANCELLATION OF BAIL)
                      =======================================================
                             CHHAYABEN W/O PRASHANTBHAI VIJAYBHAI DODIYA
                                                Versus
                                       STATE OF GUJARAT & ANR.
                      =======================================================
                      Appearance:
                      MS DEVANGI B SOLANKI(8888) for the Applicant(s) No. 1
                      MR MIREN PRIYADARSHI for the Respondent(s) No. 2
                      MS RATNA VORA(2251) for the Respondent(s) No. 2
                      MR ROHAN SHAH APP for the Respondent(s) No. 1
                      =======================================================

                         CORAM:HONOURABLE MR. JUSTICE DIVYESH A. JOSHI

                                                       Date : 08/10/2025
                                                             ORAL ORDER

When the matter is taken up for hearing, learned advocate, Ms. Ratna Vora appearing for the respondent no.2 has tendered copy of the judgment and order dated 02.09.2025 passed by the learned 2nd Additional Sessions Judge, Gir Somnath, Veraval in Sessions Case No.67/2022 and submitted that pending this application, the trial has proceeded further and ultimately an order of acquittal has been passed, therefore, this application has become infructuous.

In view of the above development took place pending this application, learned advocate, Ms. Solanki does not press this application.

Accordingly, the present application stands disposed of as not pressed. Notice is discharged.

(DIVYESH A. JOSHI, J.) Gautam