LAXMANSINH SHANAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Dharmesh Gurjar has filed sick note. Learned advocate Ms. Megha Dave appearing for learned advocate Mr. Dharmesh Gurjar seeks time. Request is declined.

(2.) Heard learned advocate for the petitioner.

(3.) The Hon'ble Apex Court in the case of Divine Retreat Centre v/s. State of Kerala and Ors. reported in (2008) 3 SCC 542 has held in para 41 and 42 as under :-