PARESHBHAI HARGOVINDBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Raval, learned APP waives service of notice of Rule on behalf of respondent No.1-State. By consent, Rule is fixed forthwith.

(2.) The applicant has approached this Court with the following prayers in Criminal Misc. Application No. 28260 of 2017:

(3.) The learned counsel for the applicant invited this Court's attention to prayer clause and submitted that though prayer is widely couched but it may be treated to be confined to release passports for period of 2 years pending both the Criminal Appeals, which ever is earlier.