JAHID KUTBUDDIN SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Applicants / Original Accused have preferred this Criminal Revision Application under Section 397 read with Section 401 of the Code of Criminal Procedure (for short "Cr.P.C."), being aggrieved and dissatisfied by the impugned order dated 27.3.2019 passed by the learned Designated Judge, Special Court for Serial Bomb Blast Cases at Ahmedabad (for short "learned Trial Court") below Exhibit No. 8056 in Sessions Case No. 38 of 2009.

(2.) Rule. Learned Public Prosecutor Mitesh R. Amin appears and waives service of notice of Rule for the Opponent - State of Gujarat.

(3.) Considering the nature of case, nature of impugned order, direction of Hon'ble Supreme Court to expedite the Sessions Case pending before the Sessions Court and with the consent of both the learned Advocates for the parties, the matter is taken up for final hearing.