R/CR.MA/22778/2021 ORDER DATED: 29/01/2025
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC. APPLICATION NO. 22778 of 2021
(FOR QUASHING & SET ASIDE FIR/ORDER)
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AASIF SALEMAMAD KUMBHAR
Versus
STATE OF GUJARAT & ANR.
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Appearance:
MR EKRAMA H QURESHI(7000) for the Applicant(s) No. 1
MS AQBA H QURESHI(10790) for the Applicant(s) No. 1
NOTICE SERVED for the Respondent(s) No. 2
MR MANAN MEHTA APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE DIVYESH A. JOSHI
Date : 29/01/2025
ORAL ORDER
When the matter is taken up for hearing, learned
advocate, Mr. Ekrama Qureshi submitted that pending
this application, the investigation was continued and
at the end of investigation, the concerned
Investigating Officer has submitted ‘B’ summary report
before the court concerned, which was eventually
considered by the concerned concerned. He, therefore,
submitted that in view of the said development, he does
not press this application.
In view of the above fact, this application stands
disposed of as not pressed. Notice is discharged.
Interim relief, if any, stands vacated.
(DIVYESH A. JOSHI, J.)
Gautam
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NEUTRAL CITATION