Darpan Vijaybhai Gohil vs State Of Gujarat
2025 Latest Caselaw 6256 Guj

Gujarat High Court

Darpan Vijaybhai Gohil vs State Of Gujarat on 2 September, 2025

                                                                                                                NEUTRAL CITATION




                            R/SCR.A/3814/2025                                     ORDER DATED: 02/09/2025

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                             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/SPECIAL CRIMINAL APPLICATION (FOR CONSENT
                                   QUASHING) NO. 3814 of 2025
                      =========================================
                                     DARPAN VIJAYBHAI GOHIL
                                               Versus
                                     STATE OF GUJARAT & ANR.
                      =========================================
                      Appearance:
                      VASIMRAJA A KURESHI(8609) for the Applicant(s) No. 1
                      APP MR MANAN MEHTA for the Respondent(s) No. 1
                      =========================================

                       CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                        Date : 02/09/2025

                                                           ORAL ORDER

Learned APP submits that the during the pendency of the present application, the applicant-accused has been acquitted by the learned Trial Court. The judgment of the Special Fast Track Court (POCSO) and Additional Sessions Judge, Vadodara along with the report of the Police Inspector, has been produced by the learned APP and is taken on record.

In view of the above, present application is disposed of as having become infructuous.

(HASMUKH D. SUTHAR,J)

Kaushal Rathod