GOPSING BAHARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEARNED Additional Public Prosecutor waives the service of notice of rule on behalf of the respondent � State.

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

(3.) PERMISSION as prayed for is granted. Present application is dismissed with above liberty so far as the applicant No.1 herein - GOPSING BAHARBHAI PATEL is concerned.