Gujarat High Court
Vandanaben vs Arjun on 9 August, 2010
Author: Akil Kureshi
Bench: Akil Kureshi
Gujarat High Court Case Information System
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CR.MA/8703/2010 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 8703 of 2010
In
SPECIAL
CRIMINAL APPLICATION No. 978 of 2010
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VANDANABEN
D/O HASMUKHLAL TRIVEDI - Applicant(s)
Versus
ARJUN
PRADEEPBHAI SOJITRA (PATEL) & 2 - Respondent(s)
=========================================================
Appearance
:
MR
SANDEEP R LIMBANI for
Applicant(s) : 1,
MR YOGESH LAKHANI, SR COUNSEL for Respondent(s)
: 1 - 2.
MS ML SHAH, APP for Respondent(s) :
3,
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CORAM
:
HONOURABLE
MR.JUSTICE AKIL KURESHI
Date
: 09/08/2010
ORAL
ORDER
At the outset, counsel for the petitioner sought permission to delete para. 18 and 19 of the petition. Permission is granted.
Grievance of the petitioner is that learned Sessions Judge had announced the date of final judgement in the trial of Sessions Case No. 48/2007 without disposing of two applications exh. 302 and 303 filed by the petitioner herein. Though in this application, petitioner has stated that no reply to this applications have been filed and no hearing has taken place, learned counsel for the original accused stated under instructions that these applications have already been heard and learned Sessions Judge proposed to dispose of them at the time of rendering final judgement.
Insofar as application exh. 302 is concerned, same is requesting for further investigation and so far as application exh. 303 is for addition of accused under Section 319 of the Code of Criminal Procedure.
Counsel for the petitioner drew my attention to observations made by the learned Sessions Judge by order dated 17.5.2010 passed below application exh. 161 wherein Learned Judge has made serious observations against present petitioner original respondents. Such observations shall be treated as prima facie in nature and not binding to the parties.
In facts and circumstances of the case, learned Judge is requested to pronounce his orders on those applications before fixing any other appropriate date for pronouncement for final judgements. With these directions the petition is disposed of (Akil Kureshi,J.) (raghu) Top