MAMTADEVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Yatin Soni for the appellant and learned Additional Public Prosecutor Ms. C.M. Shah for the respondent- State through video conference.

(2.) At the outset, learned advocate Mr. Yatin Soni does not press this appeal for anticipatory bail for the appellant no. 2 - accused no.1- Rahul @ Shivam Hanumantprasad Mishra and restricts the same qua appellant no.1 - accused no.2 - Mamtadevi Hanumantprasad Mishra.

(3.) Admit this appeal for appellant no.1 and disposed of as withdrawn qua appellant no.2. Learned Additional Public Prosecutor Ms. C.M. Shah waives service of notice of admission on behalf of the respondent- State.