YOGESHBHAI BABUBHAI BOGHRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Mr.Meet Thakkar for respondent nos.1 and 2, learned advocate Mr.U.I.Vyas for respondent no.3 and learned advocate Mr.Dhaval Nanavaty for respondent no.4 waive service of notice of rule.

(2.) The present petition is filed with the following reliefs :

(3.) The brief facts leading to filing of this petition, as mentioned in the memo of the petition, are as under: