RUPABEN SANJAY PUNJWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present petitioner has lodged complaint against the present respondent for the offence punishable under Sections 498-A, 323 and 114 of the Indian Penal Code and under Sections 3 and 7 of the Dowry Act. THE present petitioner has not placed on record the copy of complaint.

(2.) THIS Court has gone through the complaint as well as copy of chargesheet provided by learned advocate for the respondent, the same is ordered to be taken on record. Prima facie it is found that the chargesheet is filed for the offence punishable under Sections 498-A, 323 and 114 of Indian Penal Code and under Sections 3 and 7 of Dowry Act, but nothing is reflected in the complaint to show that the complaint is also filed for offence punishable under Sections 406, 420, 467 and 506(1) of the Indian Penal Code. It is pertinent to note that, in pursuance of the order passed by this Court in Criminal Misc. Application No.11510 of 2010 dated 28.9.2010 the trial is required to be completed within one month by the trial court.

(3.) IT is also clarified that, during the trial, if the court satisfies and think fit then the court can add the charge at any stage before completion of the trial. The trial court is directed to decide and dispose of the case, as early as possible, preferably within one month from the date of receipt of writ of this order. IT is also submitted by the learned advocate for the both the parties that they will give full cooperation for conducting the trial smoothly. Rule is discharged to the aforesaid extent. Direct service is permitted.