RIZWAN ISHAQ PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Adilhushain M. Saiyed for the applicant and learned APP Mr. Chintan Dave for the respondent - State through video conference.

(2.) The petitioner - Rizwan Ishaq Patel has preferred this petition seeking to invoke extraordinary jurisdiction of this Court under Article 226 and supervisory jurisdiction under Section 227 of the Constitution of India so also inherent powers of this Court under Section 451 of the Code of Criminal Procedure, 1973.

(3.) Rule. Leaned APP Mr. Chintan Dave waives service of rule on behalf of the Respondent State.