MUSRAFKHAN GOREKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. I.H. Syed with learned Advocate Mr. Prithu Parimal for learned Advocate Mr. Hemant Raval on behalf of the petitioner and learned Public Prosecutor Mr. Mitesh Amin with learned Additional Public Prosecutor Ms. Maithili D. Mehta on behalf of respondent- State.

(2.) Issue Rule. Learned APP waives service of rule on behalf of the respondents.

(3.) With consent of the parties the present petition is taken up for final disposal.