SURESHBHAI TEJABHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent?State.

(2.) Pursuant to the order dated 12.03.2020, the applicant - accused has deposited an amount of Rs.1,40,000/? before the registry of this court and he has also deposited fine of Rs.10,000/? before the trial court.

(3.) In the present application, the applicant has prayed for the following reliefs: