STATE OF GUJART Vs. ABDUL RAZAK ADAMBHAI LATIWALA

JUDGEMENT

(1.) Rule. Shri Shaktisinh Gohil, learned advocate waives service of rule on behalf of the respondent Nos.1 to 6 and Shri K.J.Panchal, learned advocate waives service of rule on behalf of the respondent No.7.

(2.) Heard the learned advocates appearing on behalf of the respective parties.

(3.) By way of this application, the applicants State and another have prayed for an appropriate order to vacate the interim relief granted earlier and to allow the Investigating Officer to continue with the investigation inclusive of filing of the charge-sheet.