SAJUBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present application is filed for the purpose of following reliefs:-

(2.) When the matter is taken up for hearing, learned advocate Ms. Jainab Bharmal appearing for Mr. Darshan Varandani, learned advocate for the applicant has submitted that in a non- bailable offence, bail has been granted by the authority, which is without jurisdiction. However, she fairly conceded that during passage of time, trial has commenced in which deposition of the complainant has already been recorded and as such, has left to the direction of the Court.

(3.) Learned Additional Public Prosecutor Mr. K.M. Antani has submitted that trial has undisputedly been commenced and the order which is sought to be quashed is of March 2017 and as such instead of entertaining the application, interest of justice would be met if the matter be disposed of in view of the aforesaid circumstance and with liberty to the applicant to request the concerned Court for expeditious disposal of the trial.