LAWS(GJH)-2020-2-32

PARMAR BHAVESHKUMAR BHANUBHAI Vs. STATE OF GUJARAT

Decided On February 11, 2020
Parmar Bhaveshkumar Bhanubhai Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) RULE returnable forthwith.

(2.) In this petition under Article 226 of the Constitution of India, the prayer of the petitioner reads as under:

(3.) Facts in brief are as under: