BHUMIKABEN JITESHBHAI RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondents.

(2.) By way of present application, applicant has prayed to direct the Respondent Authorities to provide police protection to present applicant pursuant to Application dated 22.01.2020 24.04.2020 and 28.07.2020 made by the present applicant.

(3.) Heard learned advocate for the applicant and learned APP for the respondent ?State.