JERAMBHAI DINESHBHAI LIMBADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Vide order dated 09.02.2021, this Court has directed Registry to provide legal aid to the applicant to address the Court on the issue of regular bail. Accordingly, learned advocate Mr. P.B.Khambholja is appointed to represent the case of the applicant accused who has filed regular bail through jail.

(2.) Looking to the frame of the appeal, learned advocate Mr. P.B.Khambholja makes a request to permit him to file proper appeal under section 14A of the SC / ST Act after verifying charge sheet papers and to make proper representation of the case. Permission is granted. Present appeal stands disposed of with a liberty to file fresh appeal.

(3.) It is clarified that this Court has not examined merits of the matter at this stage. Registry to see that learned advocate Mr. P.B.Khambholja gets all relevant papers from the applicant.