VINUBHAI HARIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri Panchal, learned advocate waives service of notice of RULE on behalf of respondent no.2 and Shri Dabhi, learned APP waives service of notice of RULE on behalf of respondent no.1- State. In the facts and circumstances of the case and with the consent of the learned advocates for the respective parties, present application is taken up for final hearing today.

(2.) PRESENT Criminal Miscellaneous Application has been preferred by the applicants-original accused nos. 1 and 2 to restore the main Criminal Miscellaneous Application No. 13553 of 2006, which came to be dismissed for non prosecution by this Court vide order dated 9.11.2011 as though the matter was called out twice, learned advocate for the applicants has chosen to remain absent.