PARESH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Rule. Learned Public Prosecutor Mr. Mitesh A. Amin waives service of rule for and on behalf of the respondent no.2-State of Gujarat.

(2.) Learned advocate Mr. Viral K. Shah appearing on behalf of the applicants want to delete the name of respondent no.1 from the cause title of the present application.

(3.) Name of the respondent no.1 is ordered to be deleted from the cause title of the application.