BANSIDHAR CHANDULAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present Special Criminal Application under Article 227 of the Constitution of India has been preferred by the petitioner-original opponent in Criminal Revision Application to quash and set aside the impugned judgment and order passed by the learned 2

(2.) ND Additional Sessions Judge, Ahmedabad (Rural) dated 11/12/2006 in Criminal Revision Application No. 112/2006.

(3.) IN view of the above, without further entering into the merits of the case and/or expressing anything on merits and/or observing anything with respect to the possession, the present Special Criminal Application is dismissed as withdrawn with the above liberty. As and when any application/applications are submitted by the petitioner, as recorded hereinabove, the same be considered by the learned trial Court in accordance with law and on its own merits and as expeditiously as possible. All concerned are directed to cooperate with the learned trial Court in the aforesaid pending civil proceedings. Rule is discharged. Ad-interim relief granted earlier, if any, stands vacated forthwith.