KAUSHIKBHAI KHUSHALBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr.J. M. Panchal, learned S.P.P waives service of rule on behalf of the respondent ­ State.

(2.) THOUGH the title cause shows several other respondents, the same is only to bring title in tune with description in the criminal appeal. For the reliefs prayed by the applicant in this application, it is not necessary to hear such respondents.

(3.) LEARNED advocate for the applicant has drawn our attention to the order dated 29.04.2011 passed by this Court in Special Criminal Application No.764 of 2011 under which the co-accused was granted permission to travel abroad for a limited period on certain conditions.