PARUBHAI HARSINGBHAI MUNIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Adilhushain Saiyed, learned advocate for the applicant and Ms.Moxa Thakker, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for respondent - State. With the consent of learned advocates of both the sides, the rule is fixed forthwith.

(3.) In view of the order passed by this Court on 11.06.2021, the Trial Court has sent it's report which is taken on record.