VIMAL SHANTILAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) This petition is directed by the petitioner-accused in criminal case No.82/98 pending in the court of 7th Joint Civil Judge (JD) and J.M.F.C., Surat against the order dated 23-3-2000 of the Court wherein application filed by the APP Ex.7 was granted and Investigating Officer was ordered to make further investigation in the matter and produce the papers and reports as demanded.

(3.) Learned counsel for the petitioner raised manifold contentions challenging the order of the Judicial Magistrate aforesaid but in view of the order, which I propose to pass in this matter, I do not consider it to be appropriate to give decision on all those contentions. Similarly, it is not necessary to even refer the decisions on which the counsel for the parties placed reliance in support of their respective contentions in view of the order which I propose to pass in this matter.