BAHADURSINH AMARSINH RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Vaibhav Sheth, 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 and 227 of the Constitution of India and under Section 451 of the Criminal Procedure Code for the following reliefs.