PIYUSHKUMAR KANTILAL PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Jigneshkumar P. Pandav for the Applicant through video conference.

(2.) Learned APP Mr. Chintan Dave is present for the Respondent - State of Gujarat.

(3.) Rule. Learned APP Mr. Chintan Dave waives service of notice of Rule on behalf of the Respondent - State of Gujarat.