(1.) Heard learned Advocate Mr. Utsav P. Parikh for the appellants and learned Assistant Government Pleader Ms. Roshni Patel for the respondent-State.
(2.) ADMIT. Learned AGP Ms. Patel waives service of notice of admission on behalf of the respondent-State.
(3.) With consent of learned Advocates for the parties, the present first appeal is taken up for final disposal.