AJITSINH HIMMATSINH PADHIYAR Vs. SUPERINTENDENT OF POLICE - AMRELI

JUDGEMENT

(1.) Heard learned Advocate Mr.M.B. Parikh for the petitioner and learned AGP Mr.Hardik Soni for the respondent State.

(2.) Issue Rule returnable forthwith. Learned AGP Mr.Soni waives service of notice of Rule for the respondent State.

(3.) By way of this petition, the petitioner challenges the legality of Charge- sheet dtd. 6/7/2020 issued to the present petitioner by respondent No.1 herein more particularly on the ground that the impugned charge-sheet suffers from the vice of delay and laches.