STATE OF GUJARAT Vs. BACHUBHAI NAGINBHAI SHAH

JUDGEMENT

(1.) Mr.S.R.Divetia, learned Addl. Public Prosecutor, requested to convert this Special Criminal Application into Criminal Revision Application. Request granted.

(2.) The salient and substantial question of law that looms for determination may be stated as under :-

(3.) The points which are said to have arisen for determination and which have been formulated in the memo of this Criminal Revision Application are as under :-