AFZAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Daiya, learned advocate for the petitioner and Mr.Antani, learned AGP for the respondent - State through Video Conferencing.

(2.) Rule. Learned AGP Mr.Antani waives service of notice of Rule for the respondent - State.

(3.) This Court has rendered a decision vide order dated 15.6.2020 in Special Civil Application No.4313 of 2020 which reads as under: