Gujarat High Court
Balram Bharatbhai Padhiyar vs State Of Gujarat & on 20 January, 2014
Author: S.H.Vora
Bench: S.H.Vora
R/CR.MA/13849/2012 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION NO. 13849 of 2012
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BALRAM BHARATBHAI PADHIYAR....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR VIRAT G POPAT, ADVOCATE for the Applicant(s) No. 1
MR TUSHAR CHAUDHARY, ADVOCATE for the Respondent(s) No. 2
MRNPCHAUDHARY, ADVOCATE for the Respondent(s) No. 2
MS JIRGA JHAVERI APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 20/01/2014
ORAL ORDER
Learned advocate Mr. Popat for the petitioner states that the FIR in question has been quashed and the matter has been settled between the parties. Therefore, he does not press this application.
Accordingly, present application stands disposed of as having become infructuous. Notice is discharged.
(S.H.VORA, J.) YNVYAS Page 1 of 1