SANJAYKUMAR RAGHUBHAI JOSHI Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Heard learned Advocate Mrs. Mamda Vyas on behalf of the petitioner and learned AGP Ms. Surbhi Bhati on behalf of the respondent State.

(2.) Issue Rule returnable forthwith. Learned AGP waives service of notice of Rule on behalf of the respondent State.

(3.) With the consent of the learned Advocates for the parties, the present petition is taken up for final hearing.