PRADIPSINH MANOHARSINH VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service on behalf of respondent - State.

(2.) Present application is filed for the purpose of seeking regular bail in connection with an order of conviction dated 1.5.2018 passed in Special Case (ACB) No.2 of 2016 on appropriate terms and conditions.

(3.) When the matter is taken up for hearing, it was candidly submitted by learned advocate for the applicants as well as attention was drawn by learned Public Prosecutor about the order which has been passed on 7.5.2018 by coordinate bench of this Court reflecting on page-13 of application compilation.