Darshansinh Koksinh Tomar vs State Of Gujarat
2023 Latest Caselaw 8345 Guj

Gujarat High Court

Darshansinh Koksinh Tomar vs State Of Gujarat on 1 December, 2023

Author: A.Y. Kogje

Bench: A.Y. Kogje

                                                                                     NEUTRAL CITATION




     R/CR.RA/113/2010                                 ORDER DATED: 01/12/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
          R/CRIMINAL REVISION APPLICATION NO. 113 of 2010
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                         DARSHANSINH KOKSINH TOMAR
                                   Versus
                         STATE OF GUJARAT & 5 other(s)
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Appearance:
MR BHUNESH C RUPERA(3896) for the Applicant(s) No. 1
ABATED for the Respondent(s) No. 3
HCLS COMMITTEE(4998) for the Respondent(s) No. 2
MR NASIR SAIYED(6145) for the Respondent(s) No. 2
MR. SOEB R. BHOHARIA(2205) for the Respondent(s) No. 5,6
MR LB DABHI, APP for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 4
VALIMOHAMMED PATHAN(6383) for the Respondent(s) No. 5,6
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 CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE

                                  Date : 01/12/2023
                                   ORAL ORDER

1. Learned advocate for the applicant refers to his letter dated 13.03.2020 and also previous letter dated 11.02.2020 addressed to the applicants herein and submits that learned advocate is not in contact with the present applicant directly or through the briefing advocate, and therefore, has no instructions in the present case. The record of the case indicates that the Revision Application is filed by the applicant herein who is the original complainant against the judgment and order dated 30.12.2009 in Sessions Case No.302 of 2008, whereby the respondents herein were acquitted of the offence under Sections 498(A), 306 and 114 of IPC. The case paper also indicates that the State has already preferred a Criminal

NEUTRAL CITATION

R/CR.RA/113/2010 ORDER DATED: 01/12/2023

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Appeal No.2187 of 2010 which is pending before this Court and reportedly to be listed in the month of January, 2024.

2. Considering the fact that learned advocate for the applicant has no instructions from the applicant herein. The matter will stand dismissed for want of prosecution. However, it will still be open for the applicant to participate in the pending State appeal in accordance with law.

(A.Y. KOGJE, J)

Manoj Kumar Rai