MUSTAFA HUSENBHAI POONAWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petitioner has filed present petition with the following prayers:

(2.) Learned advocate for the petitioner submits that the witness named Abdul Latif Amirmiya Saiyed who is the prosecution witness was examined by the learned public prosecutor in Criminal Case No.10480 of 2007 at Exh.93. Subsequently the very witness was cross examined by the original accused (present petitioner). It is submitted by learned advocate that the chief examination is completed and the cross examination is going on. The present petitioner has requested the court to grant copy of the cross examination which was done by the present petitioner till date, the said copy is not given by the concerned court.

(3.) Present petitioner is directed to make an application before the concerned court and the copy of the cross examination done by the learned advocate for the petitioner till date, the court is directed to supply the same within a period of four days after the court receives any such application from the present petitioner.