HANIFBHAI SERMAHMADBHAI BLOCH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The office note dtd. 25/7/2022 states that the present applicants have filed the present application, for quashing of complaint filed by the complainant, wherein stay to be granted by this Court qua the present applicants and the trial Court has acquitted the applicants and others and therefore, note is filed for withdrawal as the present application having become infructuous.

(2.) The note for circulation of the present application as having become infructuous filed by Mr. Yogeshkumar A. Ratanpara, the learned advocate appearing for the applicants dtd. 21/7/2022 and the office note dtd. 25/7/2022 are taken on record.

(3.) In view of the note filed by Mr. Yogeshkumar A. Ratanpara, the learned advocate appearing for the applicants dtd. 21/7/2022 and the note dtd. 25/7/2022 filed by the office, the present application stands disposed of as having become infructuous.