ISRAIL ISMAIL SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Jaydeep Sindhi, learned advocate for the applicant and Ms.Maithili Mehta, learned APP for the respondent - State through Video Conferencing.

(2.) RULE. Ms.Mehta, learned APP waives service of notice of rule for the respondent - State.

(3.) With the consent of both the sides, Rule is fixed forthwith.