State Of Gujarat vs Harish Ramjibhai Dabhi
2022 Latest Caselaw 304 Guj

    R/CR.RA/191/2018                            ORDER DATED: 10/01/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/CRIMINAL REVISION APPLICATION NO. 191 of 2018

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                         STATE OF GUJARAT
                               Versus
                       HARISH RAMJIBHAI DABHI
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Appearance:
MR HARDIK SONI, APP for the Applicant(s) No. 1
MS JAYSHREE C BHATT(170) for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE B.N. KARIA

                           Date : 10/01/2022

                            ORAL ORDER

Learned advocate for the respondent has submitted that

trial i.e. Sessions Case No.31 of 2013 is concluded by the

prosecution and witnesses are already examined. It is further

submitted that the arguments of the respective parties are

also completed before the Trial Court and it is pending for

pronouncement of judgment on account the pendency of this

petition preferred by the State.

Having heard learned APP for the applicant-State as well

as learned advocate for the respondent and fact that trial is

concluded, witnesses are already examined, arguments are

heard and trial is pending for pronouncement of judgment,

without touching the merits of the case, let this petition be

disposed of with a liberty to the Trial Court to pronounce the

R/CR.RA/191/2018 ORDER DATED: 10/01/2022

judgment in accordance with law.

Accordingly, this petition is disposed of.

(B.N. KARIA, J) rakesh/