NIKUNJ JAYANTILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Pranav Trivedi, learned Additional Public Prosecutor, submitted that prior to approaching this court, the applicant is required to file an application before the trial Court concerned and that the present application is premature.

(2.) Mr. Maulik Soni, learned advocate for the petitioner, submitted that he had filed an application before the trial Court; but, the Registry of the trial Court concerned had not circulated the matter in view of the present pandemic.

(3.) It appears that the trial Court had not taken up the application filed by the petitioner for adjudication considering the quantity of muddamal involved.