NILESHBHAI NATUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule for the respondent - State.

(2.) All these applications are filed by the concerned applicants for recalling of the common oral judgment dtd. 14/10/2021 passed by this Court in Criminal Misc. Application No.17697 of 2021 and allied matters.

(3.) Heard learned advocate Mr. B. M. Mangukiya for the concerned applicants and learned Public Prosecutor Mr. Mitesh Amin for the respondent - State.