SATISH PRAVINBHAI VANSOLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service on behalf of the respondents. With the consent of learned advocates on both the sides, the matter is taken up for final hearing today.

(2.) The facts in brief are as under;

(3.) At this stage, it is pertinent to note that pursuant to the filing of the impugned first information report, the petitioner and other accused persons had preferred a petition being Special Criminal Application No.10966 of 2019 under section 482 of Cr.P.C. before this Court. The said petition was dismissed by the coordinate Bench by way of an order dated 15.01.2020.