PATEL JOSHNABEN PRAVINKUMAR PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) On 28/11/2025 notices were issued to the respondents, returnable in six weeks. As per Office Report, notice is served on all the respondents. However, only the State is represented. No one is present for the private respondent.

(3.) We have heard learned counsel for the appellant(s) and the learned counsel for the State.