SANJAY ARVINDBHAI MEHTA Vs. LAW DEPARTMENT

JUDGEMENT

(1.) Heard Mr.Rathin Raval, learned counsel for the petitioner and learned Advocate General Shri Kamal Trivedi with Mr.Vinay Vishen learned Assistant Government Pleader for the respondent - State.

(2.) On the last occasion on 2/5/2022, the Court passed the following order:

(3.) When the matter is taken up for hearing today, learned Advocate General Mr.Kamal Trivedi, has relied on the observations made in paragraph 90 of the decision in the case of Laxman Rupchand Meghwani vs. State of Gujarat & Ors ., rendered in Special Criminal Application No. 3734 of 2015 and allied matters dtd. 30/10/2015. Para 90 of the decision reads as under: