HARPALBHAI PRATAPBHAI KHACHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Barot, learned advocate for the applicant and Ms.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 respondents. With the consent of learned advocates for both the side, rule is fixed forthwith.

(3.) The present application 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.