STATE OF GUJARAT Vs. HANSRAJBHAI LALJIBHAI PITRODA

JUDGEMENT

(1.) Heard Mr. K.M. Antani, learned Government Counsel for the Appellant State of Gujarat and Mr. P. M. Bhatt, learned Counsel for the Respondent.

(2.) This Letters Patent Appeal has been filed by the State challenging the Oral Judgment of the learned Single Judge dated 17.10.2014.

(3.) The facts in brief are as under: