GOPALBHAI NARANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Pratik Y. Jasani, learned advocate for the petitioner and Mr. R.C. Kodekar, learned Additional Public Prosecutor for the respondent - State.

(2.) Rule. Learned APP waives service of Rule on behalf of the respondent - State.

(3.) By way of this application under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973, the petitioner has prayed for the following reliefs:-