CHAMPABEN BHIKHABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Bhavna Acharya, learned advocate waives service of notice of rule for and on behalf of respondent No.2. Ms. M.H.Bhatt, learned APP waives service of notice of rule for and on behalf of the respondent No.1-State.

(2.) By way of present application, the applicant has prayed to fix Criminal Revision Application No. 728 of 2018 for early hearing.

(3.) Heard learned advocates appearing for the respective parties as well as learned APP for the respondent-State.