Gujarat High Court
Jujarsinh Khodarsinh Sisodiya vs State Of Gujarat on 22 May, 2020
Author: Sonia Gokani
Bench: Sonia Gokani
R/CR.MA/6897/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 6897 of 2020
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JUJARSINH KHODARSINH SISODIYA
Versus
STATE OF GUJARAT
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Appearance:
MR ASHISH M DAGLI(2203) for the Applicant(s) No. 1
MR PRANAV TRIVEDI, ADDL.PUBLIC PROSECUTOR(2) for the
Respondent(s) No. 1
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CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 22/05/2020
ORAL ORDER
1. This is an application for regular bail under section 439 of the Code of Criminal Procedure in connection with C.R.No.I-50 of 2020 registered with Vadali police station for the offences punishable under sections 306, 504, 506(2) and 114 of the Indian Penal Code and sections 32, 33AB of the Money Lenders' Act.
2. During the course of hearing, learned advocate Mr. Mansuri appeared for and on behalf of the complainant and he has submitted that the complainant after, filing of chargesheet, has filed the affidavit improvising her version that she has mistakenly named the present Page 1 of 3 Downloaded on : Sat May 23 21:49:30 IST 2020 R/CR.MA/6897/2020 ORDER applicant as an accused. The Court needs to make a particular mention of the fact that the investigation has been later on carried on by the CID(Crime), Gandhinagar. Till the investigation got completed and chargesheet came to be filed against the accused including the present applicant, there does not appear to be a whisper of innocence of the present applicant. Such affidavit has already been prepared. Had it been permitted by the Court, the same would have been placed on the record.
3. This, according to the Court, is nothing but an attempt to win over the witnesses. Learned advocate for the applicant accused submits that he would be pleading on the ground of old age of the applicant and his ailment and not on the basis of concession of the Complainant. He has also urged that he does not have the papers of investigation with him today nor the medical papers and, therefore, has sought time till 26.05.2020. While adjourning the matter, to give him a fair play, the Court cannot help making of a particular Page 2 of 3 Downloaded on : Sat May 23 21:49:30 IST 2020 R/CR.MA/6897/2020 ORDER mention of this appearance and an attempt which, in the opinion of the Court, is nothing but an attempt to thwart the process of criminal justice system. For further hearing, the matter is adjourned to 26.05.2020. No permission is to be given to Mr. Mansuri to appear for and on behalf of the complainant in the above circumstances.
MS. SONIA GOKANI, J. ) Y.N. VYAS/sudhir Page 3 of 3 Downloaded on : Sat May 23 21:49:30 IST 2020