VIJAY CHHOTALAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 4/3/2024, this court has passed the following order:-

(2.) The advocate notice is issued to petitioner No. 1. He did not choose to remain present before the Court to argue the matter.

(3.) In view of the above, considering the oldness of the case, the grounds mentioned in the revision memo have been taken as submissions on behalf of the petitioner to decide this revision. The record of the case indicates that petitioner has not surrendered to the custody.