Alkaben Wd/O Dilipbhai Muljibhai ... vs Kanubhai Muljibhai Solanki
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Gujarat High Court

Alkaben Wd/O Dilipbhai Muljibhai ... vs Kanubhai Muljibhai Solanki on 25 February, 2025

                                                                                                              NEUTRAL CITATION




                            R/CR.RA/397/2014                                   ORDER DATED: 25/02/2025

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/CRIMINAL REVISION APPLICATION (AGAINST ORDER PASSED BY
                                    SUBORDINATE COURT) NO. 397 of 2014
                      ==================================================
                            ALKABEN WD/O DILIPBHAI MULJIBHAI SOLANKI D/O CHIMANBHAI
                                                  KABHAIBHAI & ANR.
                                                        Versus
                                           KANUBHAI MULJIBHAI SOLANKI & ORS.
                      ==================================================
                      Appearance:
                      MR. MAHARSHI PATEL, ADVOCATE FOR HL PATEL ADVOCATES(2034) for the
                      Applicant(s) No. 1,2
                      MR DHAVAL A MEHTA(5580) for the Respondent(s) No. 1,2,3
                      NIMISHA J PAREKH(8015) for the Respondent(s) No. 1,2,3
                      ==================================================
                         CORAM:HONOURABLE MR. JUSTICE PRANAV TRIVEDI

                                                           Date : 25/02/2025
                                                            ORAL ORDER

Mr. Maharshi Patel, learned advocate appearing for the applicants states at bar that the present revision application would not survive, as the learned Additional Judicial Magistrate First Class, Bharuch by way of judgment and order dated 17.01.2018 has concluded the hearing of Criminal Misc. Application No.653 of 2007 under the Protection of Women From Domestic Violence Act, 2005.

In view of the statement made by learned advocate for the applicants and the order passed by the learned Additional Judicial Magistrate First Class, Bharuch, the present revision application is dismissed as having become infructuous. Rule discharged.

(PRANAV TRIVEDI, J.) DHARMENDRA KUMAR