RAJENDRA RATILAL SHAH Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Rule returnable forthwith. Learned Special Public Prosecutor waives service of notice of rule for and on behalf of respondent No.1 and learned APP waives service of notice of rule for and on behalf of respondent No.2.

(2.) By preferring this application, applicant has prayed for following reliefs:

(3.) Heard learned advocate for the petitioner and learned APP for the respondent State.