Jitubhai Ramanbhai Choudhary vs State Of Gujarat
2023 Latest Caselaw 7192 Guj

                                                                                      NEUTRAL CITATION




     R/CR.RA/328/2015                                  ORDER DATED: 29/09/2023

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/CRIMINAL REVISION APPLICATION (AGAINST ORDER PASSED BY
             SUBORDINATE COURT) NO. 328 of 2015

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                        JITUBHAI RAMANBHAI CHOUDHARY
                                    Versus
                              STATE OF GUJARAT
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Appearance:
MR HARDIK A DAVE(3764) for the Applicant(s) No. 1
MR CHINTAN DAVE APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MRS. JUSTICE M. K. THAKKER

                               Date : 29/09/2023

                                 ORAL ORDER

1. Learned advocate Mr.Hardik Dave places on record the death certificate of applicant - deceased Jitendrabhai Ramanbhai Chaudhari. Copy of the death certificate of applicant is taken on record.

2. This revision application is preferred by the applicant challenging the judgment and order of the conviction passed by the learned 4th Additional Sessions Judge, Surat Camp at Bardoli dated 29.06.2015 whereby the learned Sessions Judge, Surat confirmed the conviction for the offence under Section 324 of the Indian Penal Code imposed upon the applicant by the

NEUTRAL CITATION

R/CR.RA/328/2015 ORDER DATED: 29/09/2023

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trial Court and directed the applicant to surrender.

3. Since the applicant was the sole accused and he has expired as per the copy of the death certificate of the applicant produced by the learned advocate for the applicant, this application is required to be abated. Accordingly, the present Revision Application is abated. Rule is discharged. No order as to costs.

(M. K. THAKKER,J) MISHRA AMIT V.