VIRAJ TRA DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Prayer for transfer of investigation to Central Bureau of Investigation having been negated by the Division Bench of the High Court vide its Order dtd. 5/4/2002 in Special Civil Application No.3755 of 2002, the instant petition was preferred.

(2.) Around the same time, Writ Petition (Criminal) No.109 of 2003 at the instance of the National Human Rights Commission was also filed in this Court. While considering these matters, directions were issued by this Court constituting a Special Investigating Team which was entrusted with the task of investigating and prosecuting nine major trials in the State of Gujarat.

(3.) Mr. Mukul Rohatgi, learned Senior Advocate has invited our attention to the Order dtd. 23/7/2018 passed by this Court which noted that the purpose of the petition having been served, no further orders were required and accordingly, Writ Petition (Criminal) No.109 of 2003 was disposed of.