NARANBHAI HIRABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Learned advocate Mr. Nasir Saiyed for the petitioner at the outset, upon instructions from the petitioner submits that if police protection for a period of one week is provided to the petitioner at the cost of State, the grievance of the petitioner shall stand redressed at this stage and he will not press for any other relief at this stage.

(3.) Learned APP Ms. M. D. Mehta, upon instructions states that in view of the aforesaid statement made by the learned advocate Mr. Saiyed, State is ready and willing to provide police protection for a period of one week from the date of receipt of the order to the concerned D.S.P. Office i.e. D.S.P., Banaskantha at Palanpur.