Gujarat High Court
Ramanbhai Naranbhai Patel vs State Of Gujarat on 24 April, 2017
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/SCR.A/2824/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (DIRECTION) NO. 2824 of 2017
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RAMANBHAI NARANBHAI PATEL....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR MANISH J PATEL, ADVOCATE for the Applicant(s) No. 1
MS SHRUTI PATHAK, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 24/04/2017
ORAL ORDER
1. By this writapplication under Article226 of the Constitution of India, the writapplicant - original accused has prayed for the following reliefs: 7 (A) to admit this petition and direct the Ld. Metropolitan Magistrate Court No.7, Ahmedabad to heard and decided Exh.2 application given by the petitioner in Criminal Case No.1404 of 2005 as early within stipulated time limit;
(B) that any just and proper order may be passed.
2. It appears that the writapplicant has filed a discharge application before the trial Court on 08/03/2016. The trial Court has yet not to take up the discharge application for hearing and pass appropriate order.
The trial Court shall look into the matter and see to it that the discharge application is heard at the earliest and appropriate order is passed in accordance with law.
3. With the above, this writapplication is disposed of. Direct service is permitted.
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