State Of Gujarat vs Bhupendrabhai Punambhai Jadav
2025 Latest Caselaw 3176 Guj

Gujarat High Court

State Of Gujarat vs Bhupendrabhai Punambhai Jadav on 18 February, 2025

                                                                                                      NEUTRAL CITATION




                             R/CR.RA/779/2018                           ORDER DATED: 18/02/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/CRIMINAL REVISION APPLICATION (AGAINST ORDER PASSED BY
                                     SUBORDINATE COURT) NO. 779 of 2018

                      ==================================================
                                               STATE OF GUJARAT
                                                      Versus
                                  BHUPENDRABHAI PUNAMBHAI JADAV & ORS.
                      ==================================================
                      Appearance:
                      MR ROHAN RAVAL ADDITIONAL PUBLIC PROSECUTOR for the Applicant(s) No.
                      1
                      MR YUNUS U MALEK(5343) for the Respondent(s) No. 1,2,3,4
                      ==================================================

                         CORAM:HONOURABLE MR. JUSTICE PRANAV TRIVEDI

                      Date : 18/02/2025

                      ORAL ORDER

Mr. D.Y. Malek learned advocate holding the brief of Mr. Yunus

Malek, learned advocate appearing for the respondents has placed

on record the order passed in Sessions Case No. 83 of 2010, wherein

the respondents are convicted under Section 306 of the Indian Penal

Code. It is further stated that in view of the same, the present

revision application has become infructuous.

It is further stated that pursuant to the conviction order, the

respondent - Bhupendrabhai has preferred Criminal Appeal No. 1231

of 2023 and the State has preferred Criminal Appeal No. 383 0f 2025

qua other accused who are acquitted. Mr. Raval, learned Additional

Public Prosecutor has also confirmed the fact of filing the appeals

and submitted that the present revision application would not survive

NEUTRAL CITATION

R/CR.RA/779/2018 ORDER DATED: 18/02/2025

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In view of the fact that the main Sessions Case no. 83 of 2010

is disposed of by the judgment and order dated 19.05.2023 by the

Sessions Judge, Anand as well as statement made by advocates for

the parties , the present revision application would not survive.

Resultantly, the present revision application stands dismissed

as having rendered infructuous. Rule is discharged.

(PRANAV TRIVEDI,J) phalguni