PRAGNESHKUMAR SOMCHANDBHAI DUTT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed to direct the Court of learned Additional Chief Metropolitan Magistrate, Court No.25, Ahmedabad to hear and conclude the trial in Criminal Case No.5883 of 2016 within appropriate time limit.

(2.) The facts in brief are that on 01.11.2015 a complaint being C.R. No. I-77 of 2015 came to be registered with Shahpur Police Station for offences punishable under Sections 143, 147, 332 and 337 of IPC and Sections 3 and 7 of the Damage to Public Property Act against 18 accused, including the petitioner herein. It was alleged in the complaint that on the date of incident, during the evening hours, the accused were involved in a brawl and when the police intervened, stones were pelted at them, which resulted into injuries to some police personnel and damage to some police vehicles. Charge-sheet came to be filed and the trial is pending before the Court of learned Additional Chief Metropolitan Magistrate, Court No.25, Ahmedabad.

(3.) Learned advocate Mr. Parmar for the petitioner submitted that the petitioner herein has been selected to the Post of Jamadar (Class-III) after undergoing different stages of recruitment process. Vide document Annexure-G, the petitioner has produced the "Select List of Candidates" published by the Home Department (HOD : Director, Prohibition And Excise), Government of Gujarat wherein, the name of the petitioner figures at Sr. No.4. It is submitted on behalf of the petitioner that on account of the pendency of the criminal case, the order of appointment has not been issued in his favour. He, therefore, prayed that appropriate directions may be issued to the trial Court concerned for early conclusion of the trial.