Gujarat High Court
Babubhai Pashabhai Chavda vs State Of Gujarat on 27 August, 2018
Author: R.P.Dholaria
Bench: R.P.Dholaria
R/CR.MA/14702/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 14702 of 2018
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BABUBHAI PASHABHAI CHAVDA
Versus
STATE OF GUJARAT
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Appearance:
MR GIRISH D CHAVDA(3226) for the PETITIONER(s) No. 1
MR KAUSHIK D CHAVDA(6657) for the PETITIONER(s) No. 1
MS. SHRUTI PATHAK APP for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 27/08/2018
ORAL ORDER
Considering the peculiar facts and circumstances of the case, this Court deems it appropriate to dispose of the present application with a direction that learned trial Court shall conclude the trial as expeditiously as possible preferably within a period of six months adhering to the provisions of 309 of the Code of Criminal Procedure. If the trial would not be completed within a period of six months, the applicant shall be at liberty to file a fresh application before the appropriate forum.
In view of the above direction, learned advocate appearing on behalf of the applicant seeks permission Page 1 of 2 R/CR.MA/14702/2018 ORDER to withdraw the present application.
Permission, as prayed for, is granted. The present application stands disposed of as withdrawn with above liberty. Rule is discharged.
Direct service is permitted.
(R.P.DHOLARIA, J) MANOJ KUMAR Page 2 of 2