KASHINATH SURENDRA SHAHU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Shakti Pratap Rathod for learned Advocate Mr.Gajendra Baghel on behalf of the applicant and learned APP Mr. R. C. Kodekar on behalf of the respondent- State.

(2.) Learned Advocate Mr. Rathod on behalf of the applicant does not press the present application, more particularly requesting this Court that liberty may be reserved to file an appeal under Sec. 60 of the Bombay Police Act against the order impugned in the present application, along with an application for interim relief and whereas the Appellate Authority may be directed to decide the appeal as well as the application for interim relief within a stipulated time period.

(3.) Learned APP Mr. Kodekar would not have any objection to such a course of action.