Pachhanbhai Gopalbhai @ ... vs Central Bureau Of Investigation
2021 Latest Caselaw 1216 Guj

        R/CR.A/2163/2019                             ORDER




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL APPEAL NO. 2163 of 2019
                              With
            R/CRIMINAL APPEAL NO. 2198 of 2019
                              With
            R/CRIMINAL APPEAL NO. 2194 of 2019
                              With
            R/CRIMINAL APPEAL NO. 2177 of 2019
                              With
CRIMINAL MISC.APPLICATION (FOR SUSPENSION OF SENTENCE)
                          NO. 6 of 2020
                                In
            R/CRIMINAL APPEAL NO. 2177 of 2019
                              With
            R/CRIMINAL APPEAL NO. 2179 of 2019
                              With
CRIMINAL MISC.APPLICATION (TEMPORARY BAIL) NO. 4 of 2020
                                In
            R/CRIMINAL APPEAL NO. 2179 of 2019
                              With
            R/CRIMINAL APPEAL NO. 2241 of 2019
                              With
            R/CRIMINAL APPEAL NO. 2196 of 2019
=========================================================

DINUBHAI BOGABHAI SOLANKI Versus STATE OF GUJARAT ========================================================= Appearance:

MR PRATIK B BAROT(3711) for the Appellant(s) No. 1 MR YASH N NANAVATY(5626) for the Appellant(s) No. 1 HCLS COMMITTEE(4998) for the Opponent(s)/Respondent(s) No. 3 MR BB NAIK(497) for the Opponent(s)/Respondent(s) No. 3 MR RC KODEKAR(1395) for the Opponent(s)/Respondent(s) No. 2 MUKESH G KAPADIYA(8330) for the Opponent(s)/Respondent(s) No. 2 PUBLIC PROSECUTOR(2) for the Opponent(s)/Respondent(s) No. 1 =========================================================

CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH and HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI

Date : 27/01/2021

R/CR.A/2163/2019 ORDER

ORAL COMMON ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH)

This matter has been taken up upon a mention being made

by learned counsels for the appellant, including Senior

Advocates Mr. Nirupam Nanavaty and Mr. Yogesh Lakhani,

requesting that the appeal has been listed all of a sudden and as

the paper book runs into 18,000 pages or more, it would be

difficult to conduct the appeal today, a reasonable time has been

prayed. It is also informed that the judgment of the trial court

runs into approximately 900 pages and is in the vernacular

language and the same would require due translation. The

appeal may be listed on 03.03.2021, which will give more than a

months time to all the lawyers appearing in the appeal, including

the lawyer for CBI Shri R.C. Kodekar to prepare the matter, so

that it would be conducted on the next date onwards. Shri Virat

Popat, learned counsel appearing in one of the appeals, submits

that he already has a copy of the trial court judgment translated

in English and also the English translation of the relevant

statement of witnesses of the fact and other necessary

documents. He further, submits that he would provide a copy of

the same to all the learned counsel for the parties and also the

Court at least two weeks before the next date fixed.

R/CR.A/2163/2019 ORDER

The matter may be listed on 03.03.2021 at 2:30 PM.

Registry may also inform Shri B.B. Naik, learned Senior

Advocate appearing for the complainant's side about this order

within a period of three days.

(VIKRAM NATH, CJ)

(ASHUTOSH J. SHASTRI, J) /phalguni/