HARDIK JAYESHKUMAR KOTAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of Rule on behalf of the respondent-State of Gujarat.

(2.) Heard learned Advocate Mr. Gajendra P Baghel for the Applicant and learned APP Mr. Himanshubhai Patel for the Respondent - State.

(3.) Learned Advocate for the Applicant / Accused has submitted that in present case investigation is over and charge-sheet is also filed. The applicant has not benefited out of the alleged offence. The only role attributed to the present applicant in commission of offence in question is he had acted in collusion with other co-accused. Therefore, submitted to allow the present application.