VAIBHAV KAMLESHBHAI JANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Jigar Dave for the applicant.

(2.) Learned Additional Public Prosecutor Mr. H.K. Patel waives service of Rule on behalf of the respondent-State.

(3.) Learned advocate Mr. Jigar D. Dave for the applicant has submitted that his client is innocent and no offence is made out against him. He is not likely to flee away.