RUKNUDDIN HISAMUDDIN SAIYAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE .

(2.) MR . Himanshu Patel, learned Additional Public Prosecutor, waives service of notice of rule on behalf of the respondents.

(3.) HAVING regard to the facts of the case and with the consent of the learned counsel for the respective parties, the matter is taken up for final hearing today.