VIRENDRA @ VIREN VITHTALBHAI VAISHNAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the petitioner­original accused has prayed for the following reliefs : -

(2.) It appears from the materials on record that six persons have been put to trial of the offence of murder. The applicant herein is the original accused No. 2. The Sessions Case No. 47 of 2011 is in progress in the Court of the learned 10th Additional Sessions Judge, Surat.

(3.) It also appears that the cross­examination of the first informant Harikrushna Bhikhabhai Patel was in progress. In the course of her cross­examination, many adjournments were prayed for by the learned Advocate appearing for the accused No. 2 in the trial Court.