SHAH HEMANTKUMAR BHIKHALAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) Vide order dated 9th November, 2012, while issuing notice and granting interim bail to the petitioner, this Court has ordered that :

(3.) In the facts and circumstances of the case and having gone through the records of the case, we are of the opinion that the aforesaid order be made absolute and is made absolute.