MAHESHBHAI RATNABHAI TADVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present Appeal was filed by learned advocate Mr.B.M.Mangukiya on 13.06.2006. An urgent note was filed on 07.09.2006 requesting to place the matter on board on 11.09.2006. The matter was listed on 14.09.2006.

(2.) Today the matter was called out in the morning. Nobody was present. The matter was kept back. In the second call, learned advocate Mr.Vishal D.Shukla stated that the client has taken away the papers from learned advocate Mr.Mangukiya and Ms.Bela A.Prajapati and therefore, they do not appear in the matter. Learned advocate Mr.Shukla does not know as to when the papers are taken away by the client appellant.

(3.) Record and Proceedings is received. The same is perused. Mr.H.L.Jani, learned Additional Public Prosecutor is heard in the matter.