PRADHYUMANSINH PARBATSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend. Ms.M.H.Bhatt, learned APP waives service of notice of rule for and on behalf of the respondent -State.

(2.) Heard learned advocate for the applicants.

(3.) Learned advocate for the applicants submits that Sessions Case No.17 of 2017 is pending before the court of the 10th Additional Sessions Judge, Ahmedabad. That, the applicants had preferred an application being Exh. 3 for discharge and the same was dismissed vide order dated 27th February, 2018. That, this Court has quashed and set aside the impugned order of dismissing the application at Exh. 3. That, the applicants have preferred Criminal Revision Application No. 508 of 2018 and on 25th July, 2018, this Court was pleased to protect the interest of the applicants by giving liberty to apply for adjournment and the learned Judge was requested to consider the same positively. Thereafter, on 24th January, 2020, the applicants have filed an application vide Exh. 60 for seeking exemption. However, learned Judge was pleased to dismiss the said application and issued non bailable warrant against the applicants vide order dated 24th January, 2020. That, Criminal Revision Application No. 508 of 2018 preferred by the applicants could not be heard at the time of admission on 25th July, 2018. Thereafter, Criminal Revision Application No. 508 of 2018 was heard and this Court had allowed this Criminal Revision Application vide order dated 31st January, 2020.