VALLABHBHAI RANCHODBHAI GAJERA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Dhawan Jayswal, learned APP waives service of notice of rule for respondent no.1 - State.

(2.) By way of present application, the applicants - original accused no.2 to 5 have prayed for the following reliefs:- 12(A) Admit this Criminal Misc. Application.

(3.) Heard Mr. Chintan Popat, learned advocate for the applicants and Mr. Dhawan Jayswal, learned APP for the respondent no.1 - State.