SUMANTKUMAR RATILAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate Mr.E.E. Saiyed for the petitioner. The matter requires consideration. RULE. At the request of learned advocate Mr.Saiyed the matter is taken up for final hearing. Learned AGP Mr.H.K. Patel has no objection.

(2.) LEARNED advocate Mr.Saiyed invited attention of the Court to decision of this Court (Coram: H.K. Rathod, J.) in the matter between Navinkumar Manibhai Patel Vs. State of Gujarat, in Special Civil Application No.10710 of 2010 dated 13th September 2010. LEARNED advocate Mr.Saiyed submitted that the facts of the present case being identical to the case of Navinkumar Manibhai Patel (supra) a similar direction is required to be issued as was issued in para 4 of the above judgement. The Court deems it proper to issue such a direction.