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Judgment
M.R. Shah, J.—Present petition under Article 226 of the Constitution of India through jail has been submitted by the Petitioner - original accused - Niranjansing alias Rahul Rajeshwarsing Thakur making a grievance that as and when he is required to appear before the learned trial Court to attend the trial, the japta is not provided and therefore, he is not produced before the concerned Court and the matter is required to be adjourned. In response to the notice issued by this Court, Shri H.S. Rabari, Police Inspector, Headquarter is personally present in the Court and has produced on record the statement showing on how many dates the japta was provided and the Petitioner was produced before the concerned Court, the same is directed to be taken on record. It appears that by and large the Petitioner has been provided the japta atleast from February 2010 and on some occasions because of some other bandobast, the japta was not provided. Shri K.P. Raval, learned Additional Public Prosecutor has submitted that by and large the Petitioner shall be provided the japta as and when he is required to be produced before the concerned Court unless there are extraordinary circumstances for which the japts is not possible to be provided.
In view of the above, no further order is required to be except disposing of the present petition. Accordingly, the present petition is disposed of.