Dilawar @ Dilip Vazirmiya Shaikh vs State Of Gujarat
2021 Latest Caselaw 3865 Guj

           R/CR.MA/3515/2021                                    ORDER




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO.3515 of 2021

=========================================
                       DILAWAR @ DILIP VAZIRMIYA SHAIKH
                                    Versus
                              STATE OF GUJARAT
=========================================
Appearance :
MR SIKANDER SAIYED for the Applicant.
MR DHARMESH DEVNANI, Additional Public Prosecutor for the Respondent.
=========================================

       CORAM : HONOURABLE MR. JUSTICE A.J.DESAI

                               Date : 05/03/2021
                                ORAL ORDER

It is reported that the trial is at the verge of completion and the prosecution has to examine only the Investigating Officer.

In view of the above facts, it is expected that the learned Sessions Judge, Vadodara who is in charge of Sessions Case No.1 of 2016 shall conclude the trial in expeditious manner and deliver the judgment at the earliest, preferably within a period of four months from the date of receipt of writ and/or certified copy of this order, whichever is earlier.

Hence the present second successive bail application is not entertained. Rule is discharged.

(A. J. DESAI, J)

SAVARIYA