KESHABHAI JIVABHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Soaham Joshi, learned APP waives service of notice of rule on behalf of respondent no.1 - State of Gujarat.

(2.) When the matter is called out, learned APP has submitted that the investigation is over and chargesheet is about to file. In view of this, Mr. Rohan Majmudar, learned advocate for the petitioners, upon instructions, does not press this petition qua petitioner no.2 viz.Kirankumar Keshabhai Makwana.

(3.) The brief facts of the present case are as under:-