Patel Rakeshkumar Jivanlal vs State Of Gujarat
2025 Latest Caselaw 5420 Guj

Gujarat High Court

Patel Rakeshkumar Jivanlal vs State Of Gujarat on 2 April, 2025

                                                                                                                NEUTRAL CITATION




                              R/CR.RA/8/2015                                     ORDER DATED: 02/04/2025

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                        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                        R/CRIMINAL REVISION APPLICATION (AGAINST ORDER PASSED BY
                                     SUBORDINATE COURT) NO. 8 of 2015
                       ==========================================================
                                       PATEL RAKESHKUMAR JIVANLAL
                                                     Versus
                                          STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       ADVOCATE NOTICE UNSERVED for the Applicant(s) No. 1
                       MR PARAG M KULKARNI(7777) for the Applicant(s) No. 1
                       MR KAMLESH S KOTAI(6150) for the Respondent(s) No. 2
                       MR HARDIK MEHTA, APP for the Respondent(s) No. 1
                       ==========================================================
                         CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                           Date : 02/04/2025
                                                            ORAL ORDER

By way of present criminal revision application, the applicant has challenged order dated 14.11.2014 passed below Exh.47 in Criminal Appeal No.81 of 2009.

Today, learned advocate for the applicant tenders copy of judgment dated 15.07.2021 passed by the learned Sessions Judge, Mahesana in Criminal Appeal No.81 of 2009 dismissing the said appeal pending the present criminal revision application, which is taken on record.

In view of the above, present criminal revision application stands disposed of as having become infructuous. Rule is hereby discharged. Ad-interim relief granted earlier stands vacated forthwith.

(HASMUKH D. SUTHAR, J.)

Ajay