GANDUBHAI BHURABHAI BHARVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE .

(2.) THE present Petition has been filed by the Petitioners - Original Accused under Articles 14, 16, 226 and 227 of the Constitution of India as well as under Section 24 of the Code of Criminal Procedure and the Law Officers Rules, 2009 for the prayer that: "(A) That this Hon'ble Court may be pleased to admit this Special Criminal Application (B) This Hon'ble Court may be pleased to allow this Special Criminal Application by quashing and setting the order passed for appointment of respondent No.3 as Special Public Prosecutor at Annexure-A in the interest of justice. (C) Pending admission, hearing and final disposal of this petition, this Hon'ble Court may be pleased to grant stay as to execution, implementation and operation of the order of appointment of respondent No.3 as Special Public Prosecutor at Annexure-A in the interest of justice. (D) ...

(3.) IN view of this rival submissions, it is required to be considered whether the present Petition can be entertained or not.