YOGESHBHAI BHAILALBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned counsel Mr.Hriday Buch for the applicant and learned APP Mr.L.R.Pujari for the respondent.

(2.) RULE. Learned APP Mr.L.R.Pujari for the respondent waives service of notice of rule.

(3.) IN view of the above, considering the submissions made on behalf of the parties and having regard to the facts and circumstances of the case, the passport is required to be released to the applicant for going abroad for completing the income tax formalities and also to attend the business purpose.