GOPALBHAI CHATURBHAI AMIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.TS Nanavati, learned Special Public Prosecutor waives service of notice of rule on behalf of respondent State.

(2.) The present Criminal Revision Application has been preferred against the order passed by the Additional Sessions and Fast Track Judge, Ahmedabad (Rural) in Criminal Revision Application No.105 of 2004, whereby the remand of the present applicant was given for 2 days from 4/12/2004 12.30 p.m. to 6/12/2004 12.30 p.m.

(3.) The present applicant was arrested on 31/10/2004 in connection with the offence bearing CR No.I-202 of 2004 registered at the Sarkhej Police Station dtd.21/9/2004 for the offences punishable under sections 406, 420 and 114 of Indian Penal Code. The remand application was preferred by the State on 1/11/2004 before the Judicial Magistrate (FC), Ahmedabad (Rural). The said application was rejected by the Judicial Magistrate (FC), vide order dtd.1/11/2004. Immediately on 5/11/2004, a Revision application was preferred by the State before the Additional Sessions and Fast Track Judge, Ahmedabad (Rural) against the rejection of remand by the Judicial Magistrate (FC). Upon hearing the parties, the learned Additional Sessions and Fast Track Judge, Ahmedabad (Rural) granted remand of the present applicant for 2 days from 4/12/2004 to 6/12/2004, vide order dtd.3/12/2004 in Criminal Revision Application No.105 of 2004.