Dineshbhai Bhagvanbhai Bambhaniya ... vs State Of Gujarat
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Gujarat High Court

Dineshbhai Bhagvanbhai Bambhaniya ... vs State Of Gujarat on 2 April, 2025

                                                                                                           NEUTRAL CITATION




                              R/CR.RA/1734/2019                             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. 1734 of 2019
                        ==========================================================
                                       DINESHBHAI BHAGVANBHAI BAMBHANIYA (PATEL)
                                                         Versus
                                                   STATE OF GUJARAT
                        ==========================================================
                        Appearance:
                        MR BM MANGUKIYA(437) for the Applicant(s) No. 1
                        MS BELA A PRAJAPATI(1946) for the Applicant(s) No. 1
                        MR. HARDIK SONI, ADDITIONAL PUBLIC PROSECUTOR for the
                        Respondent(s) No. 1
                        ==========================================================
                          CORAM:HONOURABLE MR. JUSTICE PRANAV TRIVEDI

                                                      Date : 02/04/2025

                                                       ORAL ORDER

Learned Additional Public Prosecutor Mr. Hardik Soni states at the Bar and places on record the order passed below Exh.01 in Sessions Case No. 55 of 2016, from where it is revealed that the application at Exh.355 was preferred by the Special Public Prosecutor under Section 321 of the Code of Criminal Procedure, as it was decided to withdraw the cases. In view of the same, by way of order dated 01.03.2025, the learned City Civil and Sessions Court in Sessions Case No. 55 of 2016 acquitted the present applicant from all the charges levelled against him as withdrawal from prosecution u/s 321(a) of the Cr.P.C..

In view of the aforesaid judgment and order dated 01.03.2025 passed below Exh.01 in Sessions Case No. 55 of 2016, the present Criminal Revision Application stands disposed of as having become infructuous.

(PRANAV TRIVEDI,J) C.M. JOSHI