SILVA VIRENDRA PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Court passed the detailed order dated 29.08.2020, the same requires to be profitably reproduced.

(2.) According to the learned Advocate, Mr. Premal Nanavati, appearing with learned Advocate, Mr. Savjani, for the petitioner, whose husband was called by Respondent No.2 on 27.08.2020, at 06:00 p.m., and he was continued there, without resorting to any legal procedures stipulated under the statute. He, therefore, has strongly urged this Court to direct the respondents to produce the corpus before this Court.

(3.) Learned PP, Mr. Mitesh Amin, appearing with learned APP, Ms. Jhaveri, on advance copy, has instructions to submit that the delay in production of the corpus was on account of the result of the test of the corpus for Covid-19 virus. However, he is being produced before the trial Court concerned, as his arrest has been effected. According to him, there are additions of provisions in the FIR, which has been already lodged at the instance of the first informant Ms. Fizu Patel, who happens to be the wife of the cousin of the corpus, herein. He ensures to bring, before this Court, the record, which reflects the clear involvement of the person concerned in the crime committed. He, of course, urged further that pendency of this petition may not have any bearing on the proceedings before the trial courts.