GADHAVI ROHITDAN SAGARDAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Kishan Prajapati, 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 226/ 227 of the Constitution of India and under the provisions of the Criminal Procedure Code for the following reliefs.