SHEIKH RUHAN MOHAMMAD FARUK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, the petitioner,- a first year M.B.B.S. student has prayed for the following reliefs:

(2.) FACTS in brief giving rise to this petition can be summarized as under:

(3.) PER contra, Ms. Calla, learned Assistant Government Pleader put forward the following contentions.