DHAVALKUMAR SUMANBHAI JAISWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IT is stated by learned advocate for the petitioner at the bar that as the period of externment of the petitioner is already over, this application has become infructuous. In view of the above, without deciding the matter on merits, as the period of externment of the petitioner is already over, this petition is disposed of as having become infructuous. Rule is discharged.