GULAMMAHAMAD ABDULKADAR SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Maithili Mehta, the learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent - State.

(2.) By way of this petition the petitioner has prayed for the following reliefs :-

(3.) The facts as stated by the petitioner herein are briefly stated thus :-