HIMANSHU BALKRUSHNA BRAHMBHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) When these matters were taken up for hearing, we found on record the note dated 04.04.2016 filed by learned advocate Mr. Premal Joshi wherein, the learned advocate informed his client, appellant in Criminal Appeal No. 774/2011, about his intention to retire from the appeal on the ground of want of necessary instructions. It appears that the said communication has not been served upon the appellant -accused for want of complete address. Today also, learned counsel Mr. Joshi renewed his request for retiring from the matter.

(2.) Earlier, this matter was listed on the provisional Board. Thereafter, it was listed yesterday, i.e. on 18.04.2016. Considering the fact that the appellant -accused is not available at the last known address and the matter has been listed time and again, though we formally do not permit learned advocate Mr. Joshi to retire from the matter but, we requested him to assist the Court so that this group of appeals could be heard and decided on merits. Learned counsel Mr. Joshi accepted our request and accordingly, made his submissions on behalf of appellant -accused No. 1.

(3.) These appeals arise out of the same judgment and order and hence, are disposed off by this common judgment.