PUNIT SHYAMSUNDER ARORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MR . L.B. Dabhi, learned Additional Public Prosecutor waives service of notice of rule for respondent No.1 State of Gujarat and Mr. Daifraz Havewalla, learned advocate waives service of notice of rule on behalf of respondent No.2.

(2.) HAVING regard to the facts of the case, with the consent of the learned advocates for the parties, the matter is taken up for hearing today.

(3.) THE facts of the case stated briefly are that the respondent No.2 herein had lodged a First Information Report being Sola High Court Police Station I C.R. No.185/05 against the applicants herein alleging offences punishable under sections 406 and 114 of the Indian Penal Code.