Punjabhai Hirabhai Bhambhva vs State Of Gujarat
2025 Latest Caselaw 6248 Guj

Gujarat High Court

Punjabhai Hirabhai Bhambhva vs State Of Gujarat on 2 September, 2025

Author: Ilesh J. Vora

Bench: Ilesh J. Vora

                                                                                                           NEUTRAL CITATION




                            R/CR.MA/17475/2025                                ORDER DATED: 02/09/2025

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                         R/CRIMINAL MISC.APPLICATION (FOR RESTORATION) NO. 17475 of
                                                      2025
                                      In R/CRIMINAL APPEAL NO. 709 of 2020
                      ==========================================================
                                                 PUNJABHAI HIRABHAI BHAMBHVA
                                                             Versus
                                                      STATE OF GUJARAT
                      ==========================================================
                      Appearance:
                      MR KARTIK V PANDYA(2435) for the Applicant(s) No. 1
                      MR LB DABHI, APP for the Respondent(s) No. 1
                      ==========================================================
                         CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA
                               and
                               HONOURABLE MR.JUSTICE P. M. RAVAL

                                                          Date : 02/09/2025

                                               ORAL ORDER

(PER : HONOURABLE MR. JUSTICE ILESH J. VORA)

1. Looking to the averments made in the application, present

application is allowed and the main matter is ordered to be

restored to its original file on condition that the applicant shall

remove office objections on or before 03.10.2025.

2. If the office objections are not removed within stipulated,

the main matter shall stand dismissed automatically.

3. Registry is directed to list the main matter only after the

aforesaid conditions are fulfilled by the applicant. Registry shall

not insist the certified copy of the judgment because R & P is

already received from the Trail Court.

(ILESH J. VORA,J)

(P. M. RAVAL, J) Rakesh