Manubhai Parthibhai Bhutadiya ... vs State Of Gujarat
2025 Latest Caselaw 6221 Guj

Gujarat High Court

Manubhai Parthibhai Bhutadiya ... vs State Of Gujarat on 1 September, 2025

                                                                                                              NEUTRAL CITATION




                             R/SCR.A/7383/2021                                  ORDER DATED: 01/09/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 7383 of 2021

                       ==========================================================
                                MANUBHAI PARTHIBHAI BHUTADIYA (CHAUDHARY) & ANR.
                                                     Versus
                                            STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       MR N R DESAI(6504) for the Applicant(s) No. 1,2
                       MR.DIPEN F CHAUDHARI(6740) for the Respondent(s) No. 2
                       MR CHINTAN DAVE, APP for the Respondent(s) No. 1
                       ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                                            Date : 01/09/2025

                                                             ORAL ORDER

Though adjournment was asked by learned advocate for the petitioner with consent of learned advocate for other side, learned APP places on record report as well as judgment and order passed in Criminal Case No.5075 of 2021 which indicates that the petitioners - accused have been acquitted by learned Trial Court. The report as well as judgment is taken on record In view of above, the petition stands disposed of as having become infructuous. Notice is discharged.

(J. C. DOSHI,J) SATISH