VISHNUPRASAD KHODIDAS HARIYANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent no.1-State.

(2.) By preferring present application, applicant has requested to abate the proceedings of Criminal Appeal No. 2226 of 2010 as the original respondent namely Vishnuprasad Khodidas Hariyani in such appeal is expired on 24/8/2020.

(3.) Heard learned advocate for the applicant and learned APP for the respondent -State.