ARUNKUMAR SOMABHAI SUTARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The original complainant approached the Hon'ble Supreme Court for the purpose of transferring the matters from Gujarat to somewhere else and while disposing of the said matters, the Hon'ble Supreme Court has directed to hear the matters pending before the Court expeditiously and, therefore, with the consent of learned counsel appearing for the respective parties, the matters are taken up for final hearing.

(2.) The Hon'ble Supreme Court has passed the order in Transfer Petition which reads as under:-

(3.) Both these petitions have been arisen out of the same order dtd. 12/3/2021 passed below Exhibit 94 in Special A.C.B. Case No. 4 of 2015 by the learned 3rd Additional Sessions Judge and Special Judge, Gandhinagar (hereinafter be referred to as 'the Trial Court') whereby the Trial Court has rejected the application.