LAWS(GJH)-2020-8-392

MUKESHBHAI JAGDISHBHAI SHAH Vs. STATE OF GUJARAT

Decided On August 19, 2020
Mukeshbhai Jagdishbhai Shah Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard Ms.Kruti Shah, learned advocate for the petitioner and Ms.Maithili Mehta, learned APP for the respondent - State through Video Conferencing.

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

(3.) The present petition has been filed under Articles 226 and 227 of the Constitution of India and under Section 482 of the Criminal Procedure Code for the following reliefs.