LAWS(GJH)-2012-10-186

AARTIBEN YOGESHBHAI PATEL Vs. STATE OF GUJARAT

Decided On October 03, 2012
AARTIBEN YOGESHBHAI PATEL Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) RULE . Shri L.R. Poojari, learned APP waives service of notice of rule on behalf of respondent no. 1 and Ms. Amrita Ajmera, learned advocate waives service of notice of rule on behalf of respondents nos. 2 and 3.

(2.) IN the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, the present application is taken up for final hearing today.

(3.) SHIR Mankad, learned advocate appearing on behalf of the applicant has stated at the bar that though the applicant has prayed to transfer the case to learned Judicial Magistrate First Class, Pardi, the applicant would not have any objection if the case is transferred to the Court at Valsad.