STATE OF GUJARAT Vs. VRUJMOHAN @ BRIJU RAMKRUSHNA GUPTA

JUDGEMENT

(1.) BY filing this petition under Article 226 of the Constitution of India and u/s 482 of the Criminal Procedure Code, the petitioner has challenged order dated 3 -7 -2008 passed in Criminal Revision Application No. 12 of 2007 by learned Presiding Officer, Fast Track Court No.1, Ahmedabad (Rural) whereby the revision application was dismissed and order passed by trial court refusing to grant further police remand of respondent accused was confirmed.

(2.) THE respondent with other accused was arrested in connection with the offence registered as I CR No. 48 of 2007 at Viramgam Town Police Station for the offences punishable u/s 307,341, 323, 504, 506(2) and 114 of the I.P. Code and u/s 25 (1) of the Arms Act and was produced on 22 -6 -2007 before the learned J.M.F.C., Viramgam. The investigating agency sought for police remand. The learned Magistrate granted one day's police remand. On completion of police remand, the respondent was produced before the learned Magistrate and further police remand was sought. But the learned Magistrate rejected the application for further police remand. Therefore, the petitioner State preferred Criminal Revision Application before Addl. Sessions Judge, at Viramgam. Learned Presiding Officer, Fast Track Court No.1, Ahmedabad (Rural) Camp at Viramgam by his order dated 3 -7 -2008 rejected the revision application. Therefore, the petitioner State has preferred the present petition.

(3.) I have heard learned A.P.P. Mr. K.P. Raval for the State and learned advocate Mr. B.M. Mangukiya is absent.