KASTURBHAI AMICHANDBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule for the respondent-State.

(2.) On earlier point of time, he had preferred Criminal Misc. Application No. 11283 of 2012, which was permitted to be withdrawn on 06.11.2012, in wake of the order passed by the coordinate Bench in quashing petition being Criminal Misc. Application No. 13480 of 2012, whereby, it granted him interim protection, which has continued till 27.04.2018.

(3.) After once, the Court on merit was satisfied and since the charge-sheet was filed, the Court deemed it appropriate to continue the said protection in quashing petition and disposed of the same on 27.04.2018. However, since, the applicant was protected for a long time, the Court extended the protection granted to the applicant for a further period of four weeks.