MADHUSUDAN BHOLABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.Hardik A. Dave, learned advocate for the applicant, Ms.Moxa Thakkar, learned Assistant Public Prosecutor for respondent No.1State, and Mr.Y.N.Ravani, learned Special Counsel for respondent No.2CBI.

(2.) IT may be noted that as the issue involved in the present revision application being identical with the issue involved Criminal Misc. Application No.1110/2013 and Criminal Misc. Application No.1577/2013, this revision application was ordered to be heard along with those applications as well as Criminal Revision Application No.57/2013. Hence, all the matters were heard together and are hereby decided by separate judgments.

(3.) THIS Court (Coram: N.V. Anjaria, J) vide order dated 23.01.2013 issued rule in the matter and stayed implementation of the aforesaid impugned order as well as execution of the nonbailable warrant issued pursuant thereto by the trial Court. It was also directed that the applicant shall appear before Special Judge, CBI Cases, Court No.1, Ahmedabad and further liberty was given to the applicant to file appropriate application under law. This Court also directed the trial Court to decide such application as expeditiously as possible.