AKBAR AMIRALI KASAMBHAI JESANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Manan Mehta, learned APP waives service of rule for respondent ­ State.

(2.) Heard learned advocate Mr.Hardik Dave for the applicant and learned APP Mr.Manan Mehta for the respondent ­ State.

(3.) Since applicant is ready with the compilation of papers of chargesheet, which are already supplied to the other side, by consent of both the parties, matter is taken up for final disposal, considering the fact that admitting such matters and keeping it pending for final decision would unnecessarily disturb the pending trial before the Sessions Court, more particularly, when facts and circumstances are so clear, which otherwise requires admission of the present revision application, thereby to protect the applicant in the form of stay against the further proceedings, which is not advisable.