KETAN SURYAKANT DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is filed for following reliefs:

(2.) Essentially, the appeal is brought against the Investigating Agency-NIA for its action of citing certain witnesses during the course of trial without following necessary procedure of law. It is reported that the trial has progressed substantially and major witnesses cited have been examined on 17/1/2023. The NIA has filed pursis before the Designated Court, stating that 9 witnesses now to be examined, consisting of six Investigating Officers and 3 FSL officers, thereby indicating that trial is on the verge of conclusion.

(3.) In view of the above, learned advocate for the appellant does not invite any order and hence, the appeal stands disposed of accordingly.