MOHSIN IBRAHIM HUNANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Manan Shah for the petitioner and learned APP Ms. Asmita Patel for the respondent - State.

(2.) By way of this petition under Sec. 482 of Criminal Procedure Code, the petitioner has prayed for following reliefs :-

(3.) Vide order dtd. 30/3/2015 passed by this Court, the petitioner was protected and interim relief is operating in terms of paragraph No.9(C).