RADHABEN POONAMBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. MR Mengdey, learned APP waives service of Rule. By way of this application the petitioner, original-accused has prayed for an appropriate writ, order or direction quashing and setting aside the order dated 6.9.2007 passed by the learned JMFC, Tarapur granting police remand for a period of 4 days. By order dated 6.9.2007, this Court passed the following order;

(2.) Today, when the matter is called out Shri Mengdey, learned APP appearing on behalf of the State under instructions from one Shri M.D. Latiya, C.P.I. present in the Court has submitted that the petitioner was taken on police remand for a period of two days and further remand is not required. In view of the above statement no further order is required to be passed except modifying the order passed by the learned JMFC, Tarapur dated 6th September 2007 to the extent of grant of police remand of two days only. It is clarified that this Court has not gone into the merits of the case and this Court has modified the aforesaid order of the learned JMFC as pleaded by the learned APP. Rule is made absolute to the aforesaid extent.