RATNADEEP GAJANAN DEODHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. B. S. Patel with learned Advocate Mr. A.B. Gateshaniya for the applicants and learned APP Ms. M. D. Mehta for the respondent No.1-State.

(2.) Rule returnable forthwith. Learned APP waives service of Rule for the respondent-State.

(3.) It appears that learned Advocate Mr. Dhruv J. Patel was engaged to appear on behalf of the respondent No.2 and whereas since there was no instructions from the respondent No.2, learned Advocate Mr. Dhruv. J. Patel has withdrawn his appearance. Whereafter, it appears that though notice has been issued, no one appears on behalf of the respondent No.2.