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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

==========================================================
                BABUBHAI PASHABHAI CHAVDA
                           Versus
                     STATE OF GUJARAT
==========================================================
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
==========================================================

 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   The  present  application  stands   disposed  of   as   withdrawn  with above liberty.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