KISHORE KUMAR B PUROHIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Service of rule is waived by Ms.H.B Punani, APP for respondent no. 1 and Mr. R. C. Kodekar, Ld. Counsel for respondent no. 2.

(2.) Heard learned counsel for the respective parties and perused the record.

(3.) The applicantoriginal accused No.2 is a convict in Special Case No.40 of 2000 in respect of offence connected with bank loan transaction. His appeal being Criminal Appeal No. 1662 of 2009 is pending before this Court having been admitted on 16th September, 2009. As per the order dated 29th September, 2009, the applicant is on bail.