STATE OF GUJARAT Vs. RAVJI MANUBHAI PAWAR

JUDGEMENT

(1.) HEARD learned Counsel Mr. Yogesh Ravani for the petitioner-CBI and learned advocate Mr. Zubin Bharda, appointed as amicus curiae for the respondent.

(2.) THE Criminal Misc. Application No. 10098 of 2008 has been filed in the main Revision Application with a prayer to issue a Letter of Request to the competent authorities for verification of witnesses stationed at Dubai and alternatively, prayed to hear the main Revision Application. Considering the fact that the Revision Application has been lingering for quite a long time, with the consent of the parties, the same is taken up for final disposal today.

(3.) THE main Criminal Revision Application has been preferred before this Court, challenging the judgment and order passed by the learned Sessions Judge, Valsad at Navsari, below Application Exh. 207 in Sessions Case No. 37 of 1992 by which the petitioner-CBI had prayed to the Special Court for examination of 12 witnesses stationed at Dubai by issuing commission as per the provisions of Sections 284 to 290 of the Code of Criminal Procedure, 1973 ('cr. PC' for short ). The prayer of the petitioner-CBI was in view of the treaty between India and United Arab Emirates ('uae' for short) of mutual agreement to cooperate in the criminal matter. The learned Sessions Court has rejected the said application on 21. 10. 2000.