KALUBHAI VALJIBHAI VAHANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE learned counsel for the applicant states that by efflux of time, the application has become infructuous. In view of the statement made by the learned counsel for the applicant, the application stands disposed of as having become infructuous. Rule is discharged. However, it will be open for the applicant to raise all the contentions in the application challenging the impugned order, which is pending before this Court being Criminal Misc. Application No. 786 of 2008.