KANUBHAI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Patel, learned advocate for. H.L. Patel advocates for the applicant - petitioner and Mr. Shah, learned AGP for respondent - opponent.

(2.) Having regard to the submissions made by the learned advocate for the applicant petitioner and considering the facts and circumstances of the case, Rule. Mr. Shah, learned AGP waives service of Notice of Rule on behalf of the respondent. At the request" of and with the consent of the learned advocates appearing for the contesting parties the application is taken up for final orders today.

(3.) In present application the applicant has prayed that: