SANJIV RAJENDRA BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code' for short), wherein the applicant has prayed that order dated 10.07.2020 passed by the 5th Additional Sessions Judge, Banaskantha @ Palanpur below the application filed by the applicant in NDPS Case No.3 of 2018 be quashed and set aside and the concerned Sessions Judge be directed that he shall not proceed further with the pendingapplications filed by applicant by conducting the matter throughVideo Conference in view of peculiar facts and circumstances.

(2.) Rule. Learned APP Mr. Ronak Raval waives service of notice of Rule for the respondent - State.

(3.) With the consent of the learned advocates appearing for the parties and looking to the issue involved in the present application, this application is finally disposed of at admission stage.