ARVINDBHAI BHIKHABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the petitioner seeks permission to produce on record copy of list Exh. 39 produced by the prosecution. The document is ordered to be taken on record.

(2.) Rule. Learned A.P.P. Mr. K.C. Shah waives service of notice on behalf of the respondent " State.

(3.) In the facts and circumstances of the case, with the consent of the learned advocate for the petitioner and learned A.P.P. this criminal revision application is taken up for final hearing today.