PREMJIBHAI RAMJIBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioners original accused have filed this petition with a prayer to quash and set aside the impugned order dated 27.10.2005 passed by the learned Additional Sessions Judge, Fast Track Court No.7, Anand in Criminal Misc. Application No.727 of 2004.

(2.) WHEN the matter was placed for hearing before this Court, on 14.12.2005 this Court (Coram: A.S.Dave, J.) has passed the following order. Rule. Ad-interim relief granted by this Court vide order dated 16th November, 2005, staying the impugned order dated 27th October, 2005, passed by the learned Additional Sessions Judge, 7th Fast Track Court, Anand in Criminal Misc. Application No.727 of 2004 is confirmed and to continue to operate till final disposal of the Criminal Revision Application.

(3.) IN view of the above, the impugned order dated 27.10.2005 passed by the learned Additional Sessions Judge, 7th Fast Track Court, Anand in Criminal Misc. Application No.727 of 2004 is hereby quashed and set aside. The learned Third Additional Senior Civil Judge & Additional Chief Judicial Magistrate, Anand is hereby directed to decide and dispose of Criminal Case No.5551 of 2004, as early as possible, preferably within one year from the date of receipt of this order.