HIRENKUMAR VINODCHANDRA MODI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent No.1 - State and Mr. Dhaval Prajapati, learned counsel waives service of notice of Rule on behalf of respondent No.2.

(2.) With the consent of learned counsel appearing for the respective parties, the matter is taken up for final hearing today.

(3.) By way of this petition, the petitioners - original accused have prayed for following reliefs :