MAHESHBHAI PITHABHAI BARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. U.M.Shastri, learned advocate for the applicant and Ms. Moxa Thakkar, learned APP for the respondent State through Video Conferencing.

(2.) Rule. Ms. Moxa Thakkar, 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 21 and 226 of the Constitution of India and under Section 482 of the Criminal Procedure Code for the following reliefs.