DINESH BABULAL THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Shri P.K. Jani, learned Public Prosecutor waives service of notice of Rule on behalf of the Respondent. In the facts and circumstances of the case and with the consent of learned advocates appearing for respective parties, petition is taken up for final healing today.

(2.) By way of this petition under Article 226 of the Constitution of India, Petitioner-original accused, against whom a complaint/FIR being C.R. No. II-3067/2010 dated 31/10/2010 registered with DCB Police Station, Ahmedabad for the offences punishable under Sections 4 and 5 of the Bombay Prevention of Gambling Act and Section 66 of the Information Technology Act, 2000, has prayed for the following reliefs:

(3.) Heard Shri N.D. Nanavaty, learned Senior Advocate appearing for the Petitioner and Shri P.K. Jani, learned Public Prosecutor at length.