MITESHBHAI JAYESHBHAI BAMBHANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Alok Thakkar on behalf of the applicant and learned Additional Public Prosecutor Mr. Niraj Sharma on behalf of the respondent-State.

(2.) At the outset learned APP would draw the attention of this Court to the fact that during pendency of the present application charge-sheet has been laid by the Investigating Officer. Considering that the present application had been filed by the applicant in the month of November 2025 and had been listed before this Court on a couple of occasion whereas notice had been issued on 14/11/2025, this Court is inclined to consider this application even at this stage.

(3.) Rule. Learned APP waives service of rule on behalf of the respondent-State.