PRAKASHCHANDRA BIJOLBHAI ANAVADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of respondent-State and learned advocate Mr. Amit Patel waives service of notice of rule for and on behalf of respondent No.2.

(2.) By way of present application, applicant has prayed for following reliefs:

(3.) Heard learned advocates for the respective parties and learned APP appearing for the respondent-State.