PRAVINCHANDRA HARIDAS BHINDORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Trusha Patel, learned Additional Public Prosecutor waives the service of notice of rule on behalf of the respondent No. 1 State.

(2.) PRESENT application has been preferred by the applicant original accused for extension of interim relief granted earlier in main petition being Criminal Revision Application No. 589 of 2007 in terms of para 13 (B ).

(3.) IT is to be noted that the main Criminal Revision Application is listed on Board today and this Court could have heard the said main matter for final hearing, however, in view of Sick-note of Mr. Virat G. Popat, learned advocate appearing on behalf of the respondent No. 2, this Court could not take up the Criminal Revision Application for final hearing.