JIGARBHAI HARESHBHAI VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Jirga Jhaveri, learned APP waives service of rule on behalf of respondent - State.

(2.) By way of present Misc. Criminal Application the applicant-convict has prayed as under:-

(3.) Heard Mr. Bhargav Bhatt, learned advocate appearing with Mr. Umang Vyas, learned advocate for the applicant and Ms. Jirga Jhaveri, learned APP for the respondent - State.