Ravidan Gagabhai Mod vs State Of Gujarat
2025 Latest Caselaw 6879 Guj

Gujarat High Court

Ravidan Gagabhai Mod vs State Of Gujarat on 23 September, 2025

                                                                                                                    NEUTRAL CITATION




                            R/CR.RA/290/2018                                          ORDER DATED: 23/09/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/CRIMINAL REVISION APPLICATION (QUASHING) NO. 290 of 2018

                      ==========================================================
                                                RAVIDAN GAGABHAI MOD & ANR.
                                                           Versus
                                                     STATE OF GUJARAT
                      ==========================================================
                      Appearance:
                      ADVOCATE NOTICE NOT RECD BACK for the Applicant(s) No. 2
                      MR ANKIT SHAH(6371) for the Applicant(s) No. 1
                      MS JIRGA ZAVERI, APP for the Respondent(s) No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI
                               DESAI

                                                             Date : 23/09/2025

                                                              ORAL ORDER

Learned advocate Mr. Parth Mehta on behalf of learned advocate Mr. Ankit Shah for the applicant submits that, the present Revision Application having become infructuous, in view of the order of acquittal having been passed by the learned Judicial Magistrate First Class, Ankleshwar, and seeks permission to withdraw the same.

Learned advocate Mr. Parth Mehta submits the copy of the judgment passed by the learned Judicial Magistrate First Class, Ankleshwar, in Criminal Case No.670 of 2005. Permission, as sought for, is granted. Hence, present revision application stands disposed of as withdrawn.

(UTKARSH THAKORBHAI DESAI, J) KKN