Makvana Nathabhai Pethabhai vs State Of Gujarat
2025 Latest Caselaw 6286 Guj

Gujarat High Court

Makvana Nathabhai Pethabhai vs State Of Gujarat on 3 September, 2025

                                                                                                                NEUTRAL CITATION




                           R/SCR.A/14018/2024                                      ORDER DATED: 03/09/2025

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                            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/SPECIAL CRIMINAL APPLICATION (POSSESSION OF
                                  MUDDAMAL) NO. 14018 of 2024
                      =========================================
                                  MAKVANA NATHABHAI PETHABHAI
                                                Versus
                                        STATE OF GUJARAT
                      =========================================
                      Appearance:
                      MR JAY N SHAH(10668) for the Applicant(s) No. 1
                      APP MR HARDIK MEHTA for the Respondent(s) No. 1
                      =========================================

                       CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                       Date : 03/09/2025

                                                          ORAL ORDER

Mr. Jay N Shah, learned advocate appearing for the applicant, submits that the during the pendency of the present application, the vehicle has been already released in Criminal Case no. 1 of 2022. The judgment of the Additional Civil Judge and Judicial Magistrate First Class Court, Kachchh has been produced by the learned advocate and is taken on record.

In view of the above, present application is disposed of as having become infructuous.

(HASMUKH D. SUTHAR,J)

Kaushal Rathod