Pavankumar Madanprasad Valmiki vs State Of Gujarat
2024 Latest Caselaw 4863 Guj

Gujarat High Court

Pavankumar Madanprasad Valmiki vs State Of Gujarat on 18 June, 2024

Author: Gita Gopi

Bench: Gita Gopi

                                                                                        NEUTRAL CITATION




     R/CR.RA/692/2024                                   ORDER DATED: 18/06/2024

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/CRIMINAL REVISION APPLICATION (AGAINST ORDER PASSED BY
             SUBORDINATE COURT) NO. 692 of 2024

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                    PAVANKUMAR MADANPRASAD VALMIKI
                                 Versus
                           STATE OF GUJARAT
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Appearance:
BHAGIRATH N PATEL(9016) for the Applicant(s) No. 1
MR HARDIK MEHTA, ADDITIONAL PUBLIC PROSECUTOR for the
Respondent(s) No. 1
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  CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                              Date : 18/06/2024

                               ORAL ORDER

Heard learned Advocate for the applicant, who submitted that the trial is already in progress and the judgment has already delivered and hence, the application has become infructuous.

In view of the above, the application stands disposed of as having become infructuous.

Sd/-

(GITA GOPI, J) CAROLINE