VIPUL MOHINDER PAUL MITTRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Shri Navin Pahwa with learned Advocate Shri Nandish H. Thackar on behalf of the applicant, learned Additional Public Prosecutor Ms. Maithili D. Mehta on behalf of respondent no.1-State and learned Special Public Prosecutor Shri R.C. Kodekar on behalf of respondent no.2- Central Bureau of Investigation.

(2.) Issue Rule. Learned Additional Public Prosecutor as well as learned Special Public Prosecutor waive service of rule for the respective respondents.

(3.) With the consent of parties, the present application is taken up for final hearing.