DINESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) Learned advocate Mr. Maulik Soni for the complainant has vehemently objected grant of bail and submitted that whereabouts of the applicant would not be available.

(3.) Heard learned advocates for the respective parties through V.C.