MAKSUD HUSENBHAI LADMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. H.K.Patel, learned APP waives service of notice of rule for and on behalf of the respondent -State.

(2.) By way of this application, the applicant has requested for the the following reliefs :-

(3.) Heard Ms. Bhavna Acharya, learned advocate for the applicant and Mr. H.K.Patel, learned APP for the respondent-State.