DIPALKUMAR DANABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned AGP waives service of notice of rule on behalf of respondent State.

(2.) Heard Ms. Reshma Rouma, learned advocate appearing for the petitioner and learned AGP for the respondent State.

(3.) Ms. Reshma Rouma, learned advocate appearing for the petitioner would invite the attention of the court to the order dtd. 19/1/2021 passed by this court in similar matter being SCA No. 769 of 2021. The order dtd. 19/1/2021 reads as under: