JIGNESH DHIRENDRABHAI GOSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard Mr. K.G. Pandit, learned counsel appearing for the petitioner, Mr. Utkarsh Sharma, learned Assistant Government Pleader appearing for respondent Nos. 1 and 2 and Mr. G.M. Joshi, learned counsel appearing for respondent No. 3.

(2.) THIS petition has been filed in the nature of Public Interest Litigation for issuance of a direction to the respondents to set up Fast Track Courts for speedy trial of rape cases in the State of Gujarat on the basis of guidelines rendered by the Hon'ble Apex Court in the case of Nirbhaya incident.

(3.) THE Hon'ble Apex Court in the case of State of Karnataka by Nonavinakere Police v. Shivanna @ Tarkari Shivanna, : 2014 (2) GLH 487 has issued various guidelines in paragraphs 9 & 10 of the judgment which is reproduced as under: -