DHANABHAI TEJABHAI DEVIPUJAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP Mr. J.K. Shah waives service of notice of Rule for the respondent ­ State.

(2.) THIS application is filed under Section 439 of the Code of Criminal Procedure in connection with First Information Report registered as I-C.R. No.10/2006 with Mehmdavad Police Station, Kheda for the offences punishable under Section 395 of the Indian Penal Code.

(3.) HEARD learned APP Mr. J.K. Shah for the respondent-State.