ATUL RASIKLAL PARIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Shri Saurin A Shah for learned Advocate Shri A.D. Shah on behalf of the applicant, learned APP Ms. M.D. Mehta on behalf of respondent no.1- State and learned Advocate Shri Kalrav Patel on behalf of respondent no.2- original complainant.

(2.) Learned Advocate Shri Shah would not press the present application more particularly praying for liberty to be reserved in favour of the applicant to approach the learned Sessions Court for filing a revision application against order dtd. 29/2/2020 passed by the learned Additional Chief Metropolitan Magistrate, Court No. 16, Ahmedabad, impugned in the present application.

(3.) Learned Advocate Shri Shah would further request that the interim arrangement, as granted by this Court vide order dtd. 11/10/2021 i.e. the learned Trial Court considering an application for adjournment sympathetically upon the applicant moving the same, may continue for a period of 30 days. Learned Advocate would further submit that this Court may also reserve liberty in favour of the applicant to approach this Court by way of an application under Sec. 482 of the Code of Criminal Procedure in case the learned Sessions Court in revision application which would be preferred by the applicant, would pass an order against the applicant.