NILESH @ MONI MADANLAL MULCHANDANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Service of rule is waived by Mr. Manan Mehta, Ld. APP for the respondent.

(2.) Heard Ld. Advocate Mr. Wasimakram Pathan for the petitioner and Mr. Mehta, Ld. APP for the respondent.

(3.) Considering the facts and circumstances emerging from the record as well as record and proceedings made available pursuant to order dated 7/4/2016, the revision is taken up for final hearing with the consent of both the parties.