Rameshbhai Devabhai Parmar vs State Of Gujarat
2025 Latest Caselaw 4945 Guj

Gujarat High Court

Rameshbhai Devabhai Parmar vs State Of Gujarat on 19 June, 2025

                                                                                                                NEUTRAL CITATION




                            R/SCR.A/4890/2023                                     ORDER DATED: 19/06/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 4890 of 2023
                      ==========================================================
                                                RAMESHBHAI DEVABHAI PARMAR
                                                           Versus
                                                     STATE OF GUJARAT
                      ==========================================================
                      Appearance:
                      MS URVASHI K MEHTA(11469) for the Applicant(s) No. 1
                      MR ROHAN SHAH, APP for the Respondent(s) No. 1
                      ==========================================================
                         CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                            Date : 19/06/2025

                                                             ORAL ORDER

During pendency of present petition, trial is concluded and learned Special Judge (POCSO) and Addl. Sessions Judge, Rajkot, delivered a final judgment on 07.07.2023 in Sessions Case No.02/2019.

In view of the above, present petition stands disposed of as having become infructuous.

(HASMUKH D. SUTHAR,J) SUCHIT