ABHAYBHAI MAHIPAL SINH JAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset learned Senior Advocate M. N.D. Nanavati with learned Advocate Mr. Jeet B. Karia for the applicants would submit that so far as the applicant No.2 is concerned, the present application has become infructuous. Having regard to the same, the present application stands disposed of qua the applicant No.2, as having become infructuous.

(2.) Heard learned Senior Advocate Mr. N.D. Nanavati with learned Advocate Mr. Jeet B. Karia for the sole applicant i.e. applicant No.1 and learned Additional Public Prosecutor Mr. Ronak Raval on behalf of the respondent-State.

(3.) Rule. Learned APP Mr. Raval waives service of rule on behalf of the respondent-State.