the State of Gujarat filed a petition against the impugned judgment and order dated 03.05.2017 passed by the court in Criminal Revision. The details of the Supreme Court judgment on ... this case can be found in the official court documents and legal databases. The Supreme Court's decision was made on 05.02.2019, and it is related to the interpretation of Section 397 of the Criminal Procedure Code (CrPC), stating that the High Court should not act as an appellate court while hearing a revision under this section