PARSOTTAMBHAI CHHINKUMAL CHIMNANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule for the respondent - State.

(2.) This petition is filed under Article 226 of the Constitution of India in which the petitioner has prayed the respondent No.2, the concerned Trial Court, be directed to expedite the trial of Criminal Case Nos.573 of 2012 and 53 of 2013 pending before the said Court.

(3.) Heard learned advocate Mr. R. K. Rajput for the petitioner and learned APP Mr. L. B. Dabhi for the respondent - State.