JAYESH G RAMANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. A.D. Oza, learned Public Prosecutor, waives service of rule.

(2.) The present anticipatory bail application has been preferred by the petitioner in connection with C.R. No. I-196 of 2003 of Vadodara City Police Station.

(3.) I have heard Mr. Y.N. Oza, learned senior counsel for the petitioner and Mr. A.D. Oza, learned Public Prosecutor for the State.