SULEMAN MOHAMMAD MANGERA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Premal S. Rachh, learned advocate for the applicants, Ms. Hansa B. Punani, learned APP for respondent No. 1 - State, Mr. Pratik Y. Jasani, learned advocate for respondent No. 2.

(2.) RULE . Ms. Hansa B. Punani, learned APP waives service of Rule on behalf of respondent No. 1 - State and Mr. Pratik Y. Jasani, learned advocate waives service of Rule on behalf of respondent No. 2.

(3.) IT is noticed that when the application was preferred, the same was argued on merits and this Court vide order dated 23.4.2014, while adjourning the matter, has ordered that till returnable date, no coercive steps be taken against the applicants.