RAJPUT GAMAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Kunal Dave, learned advocate for Mr.Hardik H. Dave, learned advocate for the applicants does not press the present application for applicants No.1, 2 and 3. The present application is disposed of qua applicants No. 1, 2 and 3 as withdrawn.

(2.) Heard Mr.Kunal Dave, learned advocate for Mr.Hardik H. Dave, learned advocate for the applicants and Ms.Nisha Thakor, learned Additional Public Prosecutor for the respondent State, through Video Conferencing.

(3.) Rule. Ms.Nisha Thakor, learned Additional Public Prosecutor, waives service of notice of rule on behalf of the respondent State.