LAWS(GJH)-2021-9-1637

HAMIRBHAI KUBERBHAI SOLANKI Vs. STATE OF GUJARAT

Decided On September 29, 2021
Hamirbhai Kuberbhai Solanki Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard Ms. Bhoomi Thakore, learned advocate for the appellant and Mr. Meet Thakkar, learned AGP for the respondents.

(2.) Feeling aggrieved and dissatisfied by the judgment and order dtd. 2/3/2021 passed by the learned Single Judge (Coram :A.J. Shastri, J.), the present intra court appeal is filed under clause 15 of the Letters Patent.

(3.) The following facts emerge from the record of the appeal -