Yuvrajsinh Bhupatsinh Jadeja vs State Of Gujarat
2023 Latest Caselaw 5453 Guj

     R/SCR.A/3931/2018                                      ORDER DATED: 12/07/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/SPECIAL CRIMINAL APPLICATION NO. 3931 of 2018
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                         YUVRAJSINH BHUPATSINH JADEJA
                                     Versus
                          STATE OF GUJARAT & 1 other(s)
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Appearance:
MR IMTIYAJ M KURESHI(5301) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR DHAWAN JAYSWAL, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                  Date : 12/07/2023

                                   ORAL ORDER

When the matter is called out, learned

advocate for the applicant is not present. The matter

was listed for the first time on 10.5.2018 and thereafter

adjourned for about fifteen times, without even issuance

of notice.

Even otherwise, considering the fact that this

petition is essentially filed against the judgment of

revisional Court and on perusing the impugned judgment

and order, there is apparently no illegality or infirmity

which is found and which need to be interfered with.

Accordingly, there is no reason to interfere with the

same and therefore this petition is dismissed.

(SANDEEP N. BHATT,J) SRILATHA