LIYAKAT @ MADRASI CHOTUMIYA MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. K.I. Kazi for the petitioner and learned Assistant Government Pleader Mr. Soaham Joshi for the respondent - State through video conference.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :

(3.) Learned advocate Mr.Kazi appearing for the petitioner submitted that the petitioner was arraigned as accused in connection with C.R. No.11196017200986 of 2020 registered with Panigate police station for the offences punishable under Sections 323 , 294(b) , 326 and 114 of the Indian Penal Code and Section 135 of the B.P. Act.