MANUBHAI RATILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Government Pleader waives service of notice of Rule on behalf of respondent - State.

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

(3.) The applicant is facing charges for the offences punishable under Ss. 408 , 409 and 114 of the IPC in connection with I-C.R.No.83 of 2018 registered with Pethapur Police Station, Gandhinagar.