RAHUL GANDHI Vs. PURNESH ISHWARBHAI MODI

JUDGEMENT

(1.) Leave granted.

(2.) Heard Dr. Abhishek Manu Singhvi, learned senior counsel for the appellant and Shri Mahesh Jethmalani, learned senior counsel for the respondent No.1, on the question of interim protection.

(3.) The present appeal challenges the judgment and order passed by the learned Single Judge of the High Court dismissing the revision petition, which was in turn filed challenging the order of the learned Sessions Judge, thereby rejecting the prayer for stay of conviction.