JOSHI BHARATBHAI LALJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed for the following prayers:-

(2.) RULE. Learned APP waives service of notice of rule for and on behalf of the respondent-State.

(3.) At the outset, learned advocate Mr.Siddharth Dave has submitted that the issue is squarely covered by the judgment and order dated 05.05.2017 passed by the Coordinate Bench of this Court in Special Criminal Application (Direction) No. 9874 of 2016.