NIRAJ DEVNARAYAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. LB Dabhi, learned Addl. Public Prosecutor waives service of notice of rule on behalf of the respondent State of Gujarat.

(2.) HAVING regard to the facts of the case, the application is taken up for hearing today.

(3.) FOR foregoing reasons, the application fails and it is accordingly rejected. Rule is discharged.