SAMIR @ GAMADIYA HUSENSHA DIWAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Mr.Joshi waives service of notice of Rule for the respondent - State.

(2.) Heard Mr.Bhimani, learned advocate for the petitioner and Mr.Joshi, learned AGP for the respondent - State through Video Conferencing.

(3.) Mr.Bhimani, learned advocate for the petitioner relies on the order dated 13.5.2020 in SCA No.561 of 2020 by this Court which reads as under: