Gujarat High Court
Gajendrasinh Mahendrasinh Chavda vs State Of Gujarat on 4 February, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/CR.MA/20292/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL) NO. 20292 of 2014
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GAJENDRASINH MAHENDRASINH CHAVDA....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR RUSHABH R SHAH, ADVOCATE for the Applicant(s) No. 1
MR. SAHIL M SHAH, ADVOCATE for the Applicant(s) No. 1
MR KL PANDYA, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 04/02/2015
ORAL ORDER
1. Since I am not inclined to exercise my discretion in favour of the applicant, this application is not pressed.
Mr. Dave, the learned advocate appearing on behalf of the applicant seeks permission to withdraw the same.
2. The permission as prayed for is granted. This application is rejected as not pressed.
3. At this stage, Mr. Dave points out that the chargesheet has been filed against the two persons i.e. the applicant herein and his father. The father has already been released on bail. The applicant herein is aged 23 years. He submits that had an evileye on the mother of the applicant and on account of such reason, the applicant lost his cool on the date of the incident and inflicted injuries with the sword.
Page 1 of 2R/CR.MA/20292/2014 ORDER Be that as it may, the innocence or the guilt of the applicantaccused shall be determined by the trial Court on the basis of the evidence that may be led by the prosecution and the defence. However, taking into consideration the fact that the incident is of the month of August, 2014 and the applicant is a young boy of 23 years age, the trial Court is directed to see that the charge is framed at the earliest and the trial proceeds further and the same is disposed of finally on or before 30.04.2015. Rule is discharged.
(J.B.PARDIWALA, J.) aruna Page 2 of 2