Shukal Mayurkumar Balkrushna vs State Of Gujarat
2023 Latest Caselaw 5105 Guj

      R/CR.RA/992/2019                          ORDER DATED: 01/07/2023




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/CRIMINAL REVISION APPLICATION NO. 992 of 2019

=================================================
          SHUKAL MAYURKUMAR BALKRUSHNA
                              Versus
                      STATE OF GUJARAT
=================================================
Appearance:
MR. JV PADHIYAR(6966) for the Applicant(s) No. 1
MR.DIPEN F CHAUDHARI(6740) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MS JIRGA JHAVERI, APP for the Respondent(s) No. 1
=================================================

CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                          Date : 01/07/2023

                           ORAL ORDER

1. The revision application is filed by the original complainant

against the judgment and order dated 31.03.2018 of acquittal for the

offence punishable under Sections 323, 504 and 114 of the Indian

Penal Code, 1860 (IPC) and Section 135 of the Bombay Police Act,

passed by the learned Additional Judicial Magistrate First Class,

Siddhpur, which is reaffirmed by the learned 4 th (Ad-hoc) Additional

Sessions Judge, Patan in Criminal Appeal No. 35 of 2018 by

R/CR.RA/992/2019 ORDER DATED: 01/07/2023

judgment and order dated 26.06.2019.

2. Since long the matter has remained pending. The learned

advocate for the applicant failed to appear to address the application.

It appears that the applicant as well as the learned advocate has no

interest in pursuing the matter. Hence, the application is dismissed

for default, for non-prosecution.

[ Gita Gopi, J. ] hiren /14