PRAVINKUMAR PRAHLADBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Arpit Patel for the applicants at the outset, upon instructions, states that he does not press this application qua the applicant no. 1 and applicant no. 5 has expired during the pendency of this application. Hence, the application is considered only in respect of the applicants no. 2 to 4.

(2.) Heard learned advocate Mr. Arpit Patel appearing for the applicant, learned APP Ms. M. D. Mehta appearing for the respondent no. 1 - State and learned advocate Mr. Devdip Brahmbhatt appearing for the respondent no. 2.

(3.) By consent of the learned advocates for the parties, the matter was taken up for final hearing. Hence, RULE. Learned APP Ms. M.D . Metha waives service of notice of rule for and on behalf of the respondent no.1 - State, learned advocate Mr. Devdip Brahmbhatt waives service of notice of rule for and on behalf of the respondent no.2.