ILIAS GULAM RASUL MEHSANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule on behalf of respondent-State and Maulik Nanavati, learned advocate waives service of rule on behalf of respondent Nos.2 to 5.

(2.) Heard learned advocate Mr. Ankit Y. Bachani for the petitioner, learned advocate Mr. Maulik Nanavati for Nanavati & Company for respondent Nos.2 to 5 and learned APP Mr. Manan Mehta for the respondent No.1 State.

(3.) By way of present Special Criminal Application, the petitioner original complainant has prayed for following reliefs:-