HARDIPSINGH GURUCHARANSINGH BHATIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend is granted.

(2.) Learned advocate for the petitioner is permitted to place on record the order dtd. 14/10/2019 passed by the 5 th Additional District & Sessions Judge, Vadodara dated in Criminal Revision No. 170 of 2019.

(3.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for respondent-State.