MITESH @ DILIP BABUBHAI PATANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP Mr. H.L.Jani waives service of Rule for Respondent No.1-State of Gujarat.

(2.) THE present Criminal Miscellaneous Application has been filed by the Applicant under Section 407 of the Code of Criminal Procedure, 1973 for transfer of Sessions Case No.94 of 2007 pending before the Sessions Court, Valsad, on the grounds stated in the memo of Application.

(3.) HEARD learned Counsel Shri Mukul Sinha appearing with learned Advocate Shri S.L.Vaishya for the Applicant and learned APP Mr. H.L.Jani for the Respondent ­ State.