NIKHILESH BHAGWATIPRASAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE matter is called out. Learned Advocate Mr.Narendra L.Jain for the applicant is not present. Learned Additional Public Prosecutor Ms.C.M.Shah assisted the Court in perusing the memo of application as well as annexures to the application.

(2.) ON perusal of papers, it is noticed that on 26.03.2008, the Court passed the following order:-

(3.) ON perusal of papers, the Court finds that no relief can be granted to the petitioner as the petitioner has prayed for the following relief:-