Gujarat High Court
Chiragbhai Premchandbhai Heruwala ... vs State Of Gujarat on 30 June, 2023
R/CR.MA/5302/2014 ORDER DATED: 30/06/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 5302 of 2014
==========================================================
CHIRAGBHAI PREMCHANDBHAI HERUWALA (MODI) & 2 other(s)
Versus
STATE OF GUJARAT & 1 other(s)
==========================================================
Appearance:
MR NIRAV K PADHIYAR(5678) for the Applicant(s) No. 1,2,3
PUBLIC PROSECUTOR for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 2
==========================================================
CORAM:HONOURABLE MR. JUSTICE M. R. MENGDEY
Date : 30/06/2023
ORAL ORDER
Learned advocate appearing for the applicants states that the Additional Chief Judicial Magistrate, Deesa vide judgment and order dated 01.10.2018 passed in Criminal Case No.1236 of 2014 has acquitted the accused persons including present applicant, and therefore, the matter has become infructuous. He also places a copy of the said judgment and order of the Trial Court on record.
In view of above, the present application stands disposed of, upon having become infructuous. Rule is discharge. Interim relief, if any, stands vacated.
(M. R. MENGDEY,J) GIRISH Page 1 of 1 Downloaded on : Sat Jul 01 20:41:00 IST 2023