HARISHBHAI KANTILAL JARIWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates appearing for both the parties, the present petition is taken up for final hearing.

(2.) Rule returnable forthwith. Ms. Moxa Thakkar, learned A.P.P. waives service of notice of Rule for and on behalf of the respondent No.1. Mr. Arpit Kapadia, learned advocate appears for respondent No.2 and waives service of notice of Rule. Mr. Arpit Kapadia, learned advocate shall file his Vakalatnama on behalf of the respondent No.2. The Registry shall accept the same.

(3.) By way of this petition under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 (for short, "the Cr.P.C ."), the petitioner has prayed for the following reliefs: