CHUNARA VIKRAMBHAI VIRCHANDBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Dodia, learned advocate appearing on behalf of the petitioners seeks permission to covert the present Criminal Misc.Application into Special Criminal Application, under Article 227 of the Constitution of India.

(2.) Permission as prayed for by the learned advocate appearing on behalf of the petitioners is granted. Present Criminal Misc.Application is ordered to be converted into Special Criminal Application under Article 227 of the Constitution of India.

(3.) Rule. Mr.LB Dabhi, learned Additional Public Prosecutor waives the service of notice of rule on behalf of the respondent No.1 as well as Mr.PP Majmudar, learned advocate waives the service of notice of rule on behalf of the respondent No.2 original complainant.