AMRUTBHAI KANJIBHAI NAYAKA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned counsel Mr. M.M. Tirmizi for the petitioner and learned Additional Public Prosecutor Mr. K.L. Pandya for the respondents.

(2.) TODAY, learned APP Mr. Pandya submitted report dated 24.3.2011 prepared by the Police Inspector, Valsad City Police Station, which is taken on record of this proceeding.