Gujarat High Court
Jagdish Prataprai Sukhia vs State Of Gujarat on 30 November, 2018
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
R/SCR.A/2939/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 2939 of 2013
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JAGDISH PRATAPRAI SUKHIA
Versus
STATE OF GUJARAT
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Appearance:
MR VIMAL A PUROHIT(5049) for the PETITIONER(s) No. 1
MR NAMRATA R. MULCHANDANI for MR MANISH J PATEL(2131) for the
RESPONDENT(s) No. 2
MS KRINA P. CALLA, APP for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE BELA M. TRIVEDI
Date : 30/11/2018
ORAL ORDER
It is stated by learned Advocate Ms.Namrata R. Mulchandani for learned Advocate Mr.Manish Patel for the respondent no.2 that Investigating Officer has already filed Bsummary report before the concerned Magistrate against which the respondent no.2complaint has filed protest application.
In view of the above, learned Advocate Mr.Vimal Purohit for the applicant seeks permission to withdraw the present application at this juncture. However, he requests to direct the concerned Magistrate to expedite the hearing of the protest application filed by the respondent.
The permission, as sought for, is granted. Present application is dismissed as withdrawn. The concerned Magistrate Court shall decide the Page 1 of 2 R/SCR.A/2939/2013 ORDER Bsummary report as well as protest application filed in the criminal case as expeditiously as possible in accordance with law. It is clarified that this Court has not gone into the merits of the case. Direct service is permitted.
(BELA M. TRIVEDI, J) TUVAR Page 2 of 2