ISMAILBHAI HATUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned counsel appearing for the parties.

(3.) The appellant is accused no.3 who is a member of the Bar. Apart from several other accused, a charge-sheet has been filed against the appellant for the offences punishable under Ss. 406, 420, 465, 467, 468, 471, 474, 166, 167, 193, 196, 199, 201, 203, 255, 260, 261, 262 and 120B of the Indian Penal Code, 1860.