DEVKUBEN TAPUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Nitin M. Amin on behalf of the appellants and learned AGP Ms. Krushita Dave for the respondent-State.

(2.) Issue rule returnable forthwith. Learned AGP Ms. Dave waives service of rule on behalf of the respondent-State.

(3.) With consent of the parties, the present first appeal is taken up for final decision.