LALCHAND Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicants states that vide order dtd. 9/3/2020 passed by learned 26 th Additional Chief Judicial Magistrate, Vadodara in Criminal Case No.43458 of 2015, the Court has finally acquitted all the applicants and therefore, present application has become infructuous.

(2.) The copy of aforesaid order dtd. 9/3/2020 submitted by learned advocate for the applicants is ordered to be taken on record.

(3.) In view of acquittal of the applicants, the present application stands disposed of having become infructuous. Notice is discharged. Order in Special Criminal Application No.4594 of 2015 Learned advocate for the applicants states that vide order dtd. 9/3/2020 passed by learned 26 th Additional Chief Judicial Magistrate, Vadodara in Criminal Case No.46615 of 2015, the Court has finally acquitted all the applicants and therefore, present application has become infructuous. The copy of aforesaid order dtd. 9/3/2020 submitted by learned advocate for the applicants is ordered to be taken on record. In view of acquittal of the applicants, the present application stands disposed of having become infructuous. Notice is discharged. Order in Special Criminal Application No.4595 of 2015 Learned advocate for the applicants states that vide order dtd. 9/3/2020 passed by learned 26 th Additional Chief Judicial Magistrate, Vadodara in Criminal Case No.41707 of 2015, the Court has finally acquitted all the applicants and therefore, present application has become infructuous. The copy of aforesaid order dtd. 9/3/2020 submitted by learned advocate for the applicants is ordered to be taken on record. In view of acquittal of the applicants, the present application stands disposed of having become infructuous. Notice is discharged. Order in Special Criminal Application No.4596 of 2015 Learned advocate for the applicants states that vide order dtd. 25/6/2019 passed by learned Judicial Magistrate First Class, Vadodara in Criminal Case No.42639 of 2015, the Court has finally acquitted all the applicants and therefore, present application has become infructuous. The copy of aforesaid order dtd. 25/6/2019 submitted by learned advocate for the applicants is ordered to be taken on record. In view of acquittal of the applicants, the present application stands disposed of having become infructuous. Notice is discharged.