HARIVADAN NATWARLAL THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.H.L. Jani waives service of notice of rule for respondent-State.

(2.) The present Revision Application has been filed by the applicants-original accused being aggrieved and dissatisfied with the order passed below application, Exh.229 in Sessions Case No.100/2012 by the Learned Additional Sessions Judge, Court No.8, Ahmedabad City dated 22.11.2011 on the grounds stated in the memo of application.

(3.) Heard learned counsel, Mr.B.M. Gupta for the applicants and learned APP Mr.H.L. Jani for the respondent-State.