KAUSHIKBHAI BALUBHAI BAVARVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the applicants-accused persons have prayed for the following reliefs :-

(2.) The facts giving rise to this application may be summarized as under :-

(3.) On 6-3-2017 the following order was passed :- Let Notice be issued to the respondents, returnable on 13-4-2017. Ms. Thakore, the learned Additional Public Prosecutor waives service of notice for and on behalf of the respondent No. 1-State of Gujarat. Direct service for respondent No. 2. Let there be an ad interim order in terms of Para 40(c). Notify the matter on top of the board.