RANCHHODBHAI MULJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. This group of matters are in relation to FIR registered at Dholera Police Station, Ahmedabad (Rural), District : Ahmedabad as C.R. No. I - 50 of 2018.

(2.) Along with these matters, Special Criminal Application No.11100 of 2018 was filed and was proceeded with the captioned matters. It appears from the record that the complainant of I - C.R. No.50 of 2018 Piyushbhai Bhodilal Shah had moved Misc. Criminal Application (Direction) No.1 of 2019 in Criminal Misc. Application No.23274 of 2018 and Criminal Misc. Application (Fixing Date of Early Hearing) No.2 of 2019 in Special Criminal Application No.11100 of 2018. Both the Criminal Application No.1 of 2019 and 2 of 2019 stood disposed of on 25.04.2019. It appears that by some bonafide inadvertence, on disposal of the referred Criminal Misc. Application, Special Criminal Application No.11100 of 2018 was shown as disposed of. Learned advocate, Mr. Vipul B. Sundesha, for the applicant of Special Criminal Application No.11100 of 2018 moved a Note on 28.07.2020 to place Special Criminal Application No.11100 of 2018 for hearing.

(3.) Special Criminal Application No.11100 of 2018 is still running matter along with other cognate matters hence, the said Special Criminal Application No.11100 of 2018 is ordered to be restored on file and is taken up for final hearing along with this group of applications.