TAUSIF IQBAL ANSARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule for the Respondent-State.

(2.) This is a petition filed by the petitioner under Article 226 of the Constitution of India, read with Sec. 482 of the Code of Criminal Procedure, 1973 (in brief, 'the Code'), whereby, the petitioner has prayed for various reliefs at Paragraph-6.

(3.) Heard, learned Advocate, Mr. Bhatt, for the petitioner and learned APP, Mr. Raval, for the Respondent-State.