DILIP NAROTTAMDAS MOTWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Tejas Shukla, learned advocate is permitted to file his vakalatnama on behalf of the complainant.

(2.) Rule. Mr. Mitesh Amin, learned PP waives service of notice of rule on behalf of respondent­State.

(3.) Heard Mr. Zubin F. Barda, learned advocate for the applicant and Mr. Mitesh Amin, learned PP for the respondent­State.