LILABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Amendment in the cause title as prayed for is granted. Learned Advocate Mr. Kishore Prajapati for the applicants is directed to make necessary amendment forthwith.

(2.) Heard learned Advocate Mr. Kishore Prajapati on behalf of the applicants and learned APP Mr. J. K. Shah on behalf of the respondent- State.

(3.) Issue Rule returnable forthwith. Learned APP Mr. Shah waives service of rule on behalf of the respondent-State.