HARPALSINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. A.R.Shah, learned advocate for the petitioner and Ms. Maithili Mehta, learned APP for the respondent State.

(2.) Rule. Ms. Mehta, learned APP waives service of Rule on behalf of the respondents.

(3.) By way of the present petition under Articles 226 and 227 of the Constitution of India, the petitioner has prayed as under: