RONAK MAHESHBHAI MAKVANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) It is reported by learned advocate Mr. Sandeep R. Limbani appearing for the applicant and learned Additional Public Prosecutor Mr. Ronak Raval appearing for the respondent - State upon instruction state that despite the fact that the Co-ordinate Bench of this Court protected the present applicant vide order dtd. 28/7/2023 by passing the following order :-

(2.) Despite the aforesaid order, though a number of reminders are sent to present applicant for remaining present before the Investigating Officer, oral as well as in writing, the present applicant has not remained present before the Investigating Officer. Even once in almost last more than ten months, which would suggest that the present applicant is not co-operating with the investigation.

(3.) In view of that learned Additional Public Prosecutor Mr. Ronak Raval states that considering the conduct of the applicant as well as considering the gravity of offence, the relief granted in favour of the present applicant be vacated and the present application may be dismissed.