BHAGABHAI DHANABHAI BARAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the learned advocates for the respective parties, the present Special Criminal Application is taken up for final disposal.

(2.) By way of present application under Article 227 of the Constitution of India, the applicant accused has made following prayers in terms of para 7(B) :-

(3.) Heard learned senior advocate Mr. B.B.Naik with learned advocate Mr. Hriday Buch for the applicant and learned PP Mr. Mitesh Amin with learned APP Mr. Pranav Trivedi for the respondent State.