ARVINDJI PARBATJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr D.K.Chaudhary, learned advocate for the applicant and Ms. Maithili Mehta, learned APP for the respondent - State through Video Conferencing.

(2.) RULE. Ms. Mehta, learned Additional Public Prosecutor waives service of notice of rule for respondent - State. With the consent of learned advocates for both the sides, rule is fixed forthwith.

(3.) The present application has been filed under Articles 19, 21and 226 of the Constitution of India and under Sections 482 and 451 of the Criminal Procedure Code for the following reliefs.