SACHINCHANDRA DINESHCHANDRA VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocates appearing for the respondents waive service of notice of rule.

(2.) Facts in brief would indicate as under:

(3.) Mr. Shalin Mehta, learned Senior Advocate, Mr. K.B. Pujara, learned advocate, Mr. Gaurav Chudasma, learned advocate have led the arguments for and on behalf of all the learned counsels for the petitioners.