KETULBHAI PARSHOTTAMBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application, the applicant has prayed for following reliefs:

(2.) Heard learned advocate Mr.Yash Dave for the applicant and learned Additional Public Prosecutor Ms.Shah for the respondent - State.

(3.) Learned advocate Mr.Dave points out the oral judgment of the coordinate Bench of this Court dtd. 21/9/2022 rendered in Criminal Miscellaneous Application No.1279 of 2017 with Criminal Miscellaneous Application No.1 (Direction) of 2017 and submits that vide the said judgment dtd. 21/9/2022 the Coordinate Bench has initially stayed all the proceedings of FIR being CR No.I-225 of 2016 dtd. 24/12/2016 registered with Vastrapur Police Station for a period of eight weeks. Mr.Dave further submits that even after period of eight weeks also though the original complainant approached the Hon'ble Supreme Court by way of filing Special Leave Petition being SLP (Cri.) No. 11896 - 11897 of 2022, the aforesaid oral judgment dtd. 21/9/2022 passed by the Coordinate Bench of this Court has not been stayed by the Hon'ble Supreme Court.