DIVYESH CHAMPAKLAL MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WITH consent matter is taken up for final hearing.

(2.) BEING aggrieved by the order passed by learned Special (ACB) Judge, City Sessions Court, Court No.21, Ahmedabad below Exh.15, the present petition has been preferred by the petitioner.

(3.) IT appears that prayer of the petitioner in Exh.15 was two folds :One