RAMESHBHAI BHAGWANBHAI JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Harshit S. Tolia on behalf of the appellant in Criminal Appeal No. 499 of 2018, learned Advocate Mr. B.M. Mangukiya on behalf of the appellants in Criminal Appeal Nos. 603 of 2021 and 854 of 2021, learned Advocate Mr. R.J. Goswami on behalf of the appellant in Criminal Appeal No. 880 of 2019, learned PP Mr.Mitesh Amin with APP Mr.L.B. Dabhi for the respondent-State and learned Advocate Ms. Megha Jani for the respondent No.2- first informant in all these matters.

(2.) While this Court vide an order dtd. 25/7/2022 had granted regular bail to the appellants of the present appeals, the matters were kept pending so as to find out a solution to ensure speedy completion of the trial arising from the FIR in question.

(3.) Heard the submissions of the learned Advocates for the respective parties and whereas this Court has also considered the averments made by the learned Public Prosecutor Mr.Mitesh Amin for the respondent State, who has interacted with the District Government Pleader and Public Prosecutor, District Gir Somnath.