RAKESHKUMAR LAXMICHAND JAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application under Sec. 439(2) of the Code of Criminal Procedure 1973, the applicant herein - original complainant has challenged the order dtd. 18/6/2019 passed by the learned Additional Sessions Judge-Court No.20, City Sessions Court, Ahmedabad in Criminal Appeal No.4181 of 2019 by which the learned Additional Sessions Judge was pleased to release the respondent No.2 herein ' original accused on bail.

(2.) Though the matter is filed in the year 2019, during these 4 years the Court has not even issued a Notice and on various occasions the Court has observed as under :

(3.) During these four years, the applicant has never turned up and shown any urgency to the Court and therefore, for these four years the matter is simply rotating on Board and every time the matter is simply adjourned.