DEEPCHANDJI PUKHRAJJI BAFNA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application, the original complainant has prayed that despite the fact that there was a specific time schedule prescribed by virtue of order dtd. 20/12/2019 that the proceedings have not been terminated finally and as such, has prayed for following reliefs:

(2.) During the course of time, it has been brought to the notice of this Court that it is submitted by learned advocate Mr.Kanani that both the sides have tendered their written submissions, in the form of arguments and the matter is kept on 23/3/2023. However, it is an apprehension that on that day, the proceedings may not be dealt with finally.

(3.) As against this, learned APP has also confirmed the fact that the main criminal case i.e. Criminal Case No.400311 of 2016 is kept for final arguments on 23/3/2023 and as such, under this confirmation, learned advocate Mr.Kanani has submitted that some suitable direction be issued upon the Court concerned so as to see that main case may attain finality at the earliest.