SHAILESHBHAI KANUBHAI HARIJAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WHEN matter is called out, Mr. Hardik Brahmbhatt for the applicant is not present. It is submitted by learned Additional Public Prosecutor, Mr. K. P. Raval, for the respondent No. 1-State that the State has also preferred an appeal being Criminal Appeal No. 425 of 2009 against the judgement and order dated 15. 11. 2008 passed by the Additional and Sessions Judge and Presiding Officer, Anand in Special Atrocity Case No. 26 of 2008 and the said appeal was dismissed by this Court (Coram: K. S. Jhaveri and Z. K. Saiyed, JJ) vide order dated 27-4-2009. In view of the above, cause of action does not survive to entertain this revision and hence, this revision is disposed of. Rule is discharged.