HIRALBEN RAMESHJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE, returnable forthwith. Ms. Moxa Thakkar, learned Additional Public Prosecutor, waives service of notice of Rule for the respondents.

(2.) Considering the facts and circumstances in which the matter arises, it is being heard and decided finally, at this stage, with the consent of the learned counsel for the respective parties.

(3.) This petition under Article 226 of the Constitution of India, has been preferred by the petitioners, inter alia, with a prayer to direct the concerned police authorities to provide protection to them as per the application made by petitioner No.1, addressed to respondent No.3 and other police authorities.