RAKESHKUMAR JASHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MR .K.P.Raval, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent State of Gujarat.

(2.) HAVING regard to the facts of the case, with the consent of the learned advocates for the parties, the matter is taken up for hearing today.

(3.) THE petitioner herein is an accused in the first information report being Vasad Police Station I C.R. No.49/2002 for the offences punishable under Sections 147, 148, 149, 436 etc. of the Indian Penal Code.