Jignesh @ Bavko Arvindbhai Gohel vs State Of Gujarat
2026 Latest Caselaw 3404 Guj

Citation : 2026 Latest Caselaw 3404 Guj
Judgement Date : 11 May, 2026

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Gujarat High Court

Jignesh @ Bavko Arvindbhai Gohel vs State Of Gujarat on 11 May, 2026

                                                                                                                 NEUTRAL CITATION




                            R/CR.RA/1882/2024                                     ORDER DATED: 11/05/2026

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                             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/CRIMINAL REVISION APPLICATION (AGAINST ORDER
                            PASSED BY SUBORDINATE COURT) NO. 1882 of 2024

                      =============================================
                                        JIGNESH @ BAVKO ARVINDBHAI GOHEL
                                                      Versus
                                                STATE OF GUJARAT
                      =============================================
                      Appearance:
                      MR SANJAY PRAJAPATI(3227) for the Applicant(s) No. 1
                      MS VRUNDA SHAH, ADDL. PUBLIC PROSECUTOR for the
                      Respondent(s) No. 1
                      =============================================

                        CORAM:HONOURABLE MR. JUSTICE MAULIK J.SHELAT

                                                          Date : 11/05/2026
                                                           ORAL ORDER

1. Mr.Sanjay Prajapati, learned advocate for the petitioner states that during the pendency of this revision application, the petitioner is already arrested by the police. According to him, the matter has become infructuous.

2. Ms.Vrunda Shah, learned APP is not disputing the aforesaid statement.

3. In view of the aforesaid and as stated by Mr.Prajapati, learned advocate for the petitioner that the present revision application has become infructuous, it is, accordingly, disposed of as having become infructuous. Notice is discharged.

(MAULIK J. SHELAT, J) GAURAV J THAKER