PRASHANTKUMAR GHANSHYAMBHAI SHUKLA Vs. STATE OF GUJARAT
Decided On May 05, 2017
Prashantkumar Ghanshyambhai Shukla Appellant
V/S
State Of Gujarat And 1 Respondents
JUDGEMENT
(1.) In View Of The Judgment And Order Passed By This Court In The Special Criminal Application No.9248 of 2016, the present application is allowed on the same terms and conditions. Direct service is permitted.