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SCR.A/1532/2007 1/ 1 ORDER

IN

THE HIGH COURT OF GUJARAT AT AHMEDABAD

SPECIAL

CRIMINAL APPLICATION No. 1532 of 2007

=========================================================

HAKIM

@ HAMIR DAFER - Applicant(s)

Versus

STATE

OF GUJARAT & 2 - Respondent(s)

========================================================= Appearance :

THROUGH

JAIL for Applicant(s) : 1,

MR.DIPEN DESAI APP for Respondent(s) : 1, RULE NOT RECD BACK for Respondent(s) : 2 -

3.

=========================================================

CORAM

:

HONOURABLE MR.JUSTICE D.H.WAGHELA

Date

: 31/08/2007

ORAL

ORDER

The

present petition does not survive in view of the statement, made by learned A.P.P. Mr.Dipen Desai on written instruction, to the effect that the petitioner is already transferred from Vadodara Central Jail to Ahmedabad Central Jail. Accordingly, the petition is disposed as infructuous and Rule is discharged with no order as to costs.

(D.H.WAGHELA, J.)

Hitesh

   

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