Rajendrasinh Manubha Gohil vs Superintendent Of Police on 20 April, 2018

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Gujarat High Court

Rajendrasinh Manubha Gohil vs Superintendent Of Police on 20 April, 2018

Bench: R.M.Chhaya

         C/SCA/9517/2017                           ORDER



         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/SPECIAL CIVIL APPLICATION NO. 9517 of 2017
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                RAJENDRASINH MANUBHA GOHIL
                            Versus
                 SUPERINTENDENT OF POLICE
==========================================================
Appearance:
MR MUKESH A PATEL(636) for the PETITIONER(s) No. 1
MR SWAPNESHWAR GOUTAM, AGP for the RESPONDENT(s) No. 1
NOTICE SERVED BY DS(5) for the RESPONDENT(s) No. 2
==========================================================
 CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
                    Date : 20/04/2018
                     ORAL ORDER

1. Mr. Swapneshwar Goutam, learned AGP has placed on record the order passed by the Superintendent of Police, Bhavnagar dated 21.3.2018, which is taken on record. As per the said order, the impugned chargesheet dated 21.10.2015 is dropped and the inquiry is dropped.

2. In light of the aforesaid therefore, the grievance raised in the petition does not survive. The authorities shall take appropriate decision for any consequential orders in accordance with law.

3. Accordingly, the petition is disposed of. Notice discharged. There shall be no order as to costs.

(R.M.CHHAYA, J) mrp Page 1 of 1

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