BHAVANBHAI PREMJIBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Dharmesh Devnani, the learned Additional Public Prosecutor waives service of notice of rule for and on behalf of the State of Gujarat.

(2.) By this application under Article 227 of the Constitution of India, the applicants - original accused persons call in question the legality and validity of the order dated 15th November 2017 passed by the 5th Adhoc Additional   District   and   Sessions   Judge,   Surendranagar   below   Exhibit: 130 in the Sessions Case No.53 of 2014.

(3.) The facts giving rise to this application may be summarised as under: