JAHID KUTBUDDIN SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Mitesh Amin, learned Public Prosecutor waives service of notice of rule on behalf of the respondent No.1 State and Mr.Ruturaj Nanavati, learned advocate waives service of notice of rule on behalf of the respondent No.2.

(2.) With the consent of learned advocates appearing for the respective parties, the matter is taken up for final hearing today.

(3.) The present Criminal Revision Application has been filed by the petitioners original accused under section 397 read with section 401 of the Code of Criminal Procedure 1973 ("the Code" for short) challenging the order dated 15.12.2017 passed by learned Designated Judge, Special Court for Bomb Blast Trial Cases at Ahmedabad below Exh.6695 in Sessions Case No.38 of 2009 whereby the application Exh.6695 came to be rejected.