GOPINATH PILLAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. All Learned Counsel for the respective parties are heard for final disposal.

(2.) As in these matters, common question arises for review of the judgment and order dated 12.8.2010 passed by this Court in Criminal Miscellaneous Application No. 10625 of 2009 and allied matters, they are being considered and decided by common order.

(3.) Criminal Miscellaneous Application No.9832 of 2010 has been preferred by Mr. Gopinath Pillai, father of Mr. Pranesh Kumar Pillai, who lost his life in the police encounter. The said Mr. Gopinath Pillai was the petitioner of Special Criminal Application No. 1850 of 2009 which has been disposed by the above referred judgment. By means of the present application, the prayer is made to review the judgment and order dated 12.8.2010 and to recall the directions transferring the investigation to the Special Investigation Team constituted by the Apex Court (for the sake of convenience shall be referred as "SIT for Riot cases") and the prayer is made to transfer the investigation to Central Bureau of Investigation ("CBI" for short), as prayed in Special Criminal Application No. 1850 of 2009.