KARI AHMEDALI HUSEINALI BATTIWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.L.B.Dabhi, learned Additional Public Prosecutor waives service of notice of RULE on behalf of the respondent.

(2.) IN the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, the present application is taken up for final hearing today.

(3.) CONSIDERING the above, the present application is allowed and time to surrender the passport Nos.Z1861405 and E8836608 before the learned Chief Judicial Magistrate/ Additional Chief Judicial Magistrate, Ahmedabad (Rural) is hereby extended up to 03/09/2011. Now, the applicant shall surrender the aforesaid passports before the learned Chief Judicial Magistrate/Additional Chief Judicial Magistrate, Ahmedabad (Rural) on 03/09/2011, without fail. Rule is made absolute accordingly. Direct service is permitted.