KANUBHAI DHULABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.S.A. Shah, learned advocate for the petitioner and Mr.A.D.Oza, learned Public Prosecutor on behalf of the respondent State.

(2.) The brief facts of the present petition are as under :-

(3.) Learned advocate Mr.Saurin Shah has prepared draft undertaking and copy of the said draft undertaking has also been given to the learned PP Shri A.D.Oza. However, Mr.A.D.Oza, learned PP has verified the statement made by the present petitioner in the draft undertaking. Mr. Shah has produced the draft undertaking to be filed by the petitioner which reads as under: