DHARMESHBHAI MAHESHBHAI BARAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Learned APP waives service of notice of Rule on behalf of the respondent-?State.

(2.) By preferring present application, the applicant has prayed for following relief(s):

(3.) Heard learned advocate for the applicant as well as learned APP for the respondent-?State.