ANIRUDDHABHAI BHANUPRASAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) No relief, as prayed for, can be granted. If the applicant wants to seek exemption with regard to his presence before the Trial Court, it shall be open for him to file an appropriate application. Note is disposed of.

(2.) By this writ application, the writ applicant - original accused no. 1 has prayed for the following reliefs:-

(3.) Mr. M. B. Gandhi, the learned counsel has appeared on behalf of respondent no. 3- the Cosmos Co-operative Bank Limited.