- (1.)Mr. Jaydeep H. Sindhi, learned advocate for the petitioner, seeks permission to amend the cause-title. Permission, as prayed for, is granted. The amendment shall be carried out forthwith.
(2.)On the facts and in the circumstances of the case and with the consent of the learned advocates for the respective parties, the petition is taken up for final disposal.
(3.)Rule, returnable forthwith. Ms. Nisha Thakor, learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent - State.