KHUSHANT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has preferred the present petition under section 438 of the Code of Criminal Procedure praying for the following reliefs :-

(2.) RULE. Mr. Mr.J.K. Shah, learned APP waives service of notice of rule on behalf of the respondent State. At the request of the learned advocates for the respective parties, present petition is taken up for final hearing today.

(3.) Heard Mr.B.M. Mangukiya, learned advocate appearing for the petitioner and Mr.J.K. Shah, learned APP for the respondent State.