Gujarat High Court

State Of Gujarat vs Hirabhai Shanabhai Rathva on 1 April, 2025

Author: A.Y. Kogje

Bench: A.Y. Kogje, Samir J. Dave

                                                                                                                       NEUTRAL CITATION




                              R/CR.A/948/1999                                           ORDER DATED: 01/04/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                                R/CRIMINAL APPEAL NO. 948 of 1999

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                                                       STATE OF GUJARAT
                                                              Versus
                                                   HIRABHAI SHANABHAI RATHVA
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                       Appearance:
                       MR LB DABHI, APP for the Appellant(s) No. 1
                       BAILABLE WARRANT SERVED for the Opponent(s)/Respondent(s) No. 1
                       MR AV NAIR(5602) for the Opponent(s)/Respondent(s) No. 1
                       MR NIMESH M PATEL(6780) for the Opponent(s)/Respondent(s) No. 1
                       ================================================================

                         CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE
                               and
                               HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                                             Date : 01/04/2025

                                               ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.Y. KOGJE)

The present appeal is filed by the appellant-State

against judgment and order of acquittal dated 05.01.1999 passed

by the Additional Sessions Judge, Panchmahals at Godhara in

Sessions Case No.196 of 1998.

When the matter is taken up for hearing today, learned

Advocate for the respondent accused submitted that the sole

respondent-HIRABHAI SHANABHAI RATHVA has expired on

23.01.2025. He produced on record death certificate of the

respondent-accused.

In view of the aforesaid, the appeal stands abated.

Disposed of accordingly.