PRATAPBHAI KAVABHAI MORI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Chauhan, learned advocate for the applicants and Ms.Mehta, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(2.) RULE. Ms.Mehta, learned Additional Public Prosecutor waives service of notice of rule for respondent - State.

(3.) With the consent of learned advocates for both the sides, rule is fixed forthwith.