RAJENDRA VAGHMAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent No.1 - State.

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

(3.) Facts of the case, as can be gathered from the material produced on record, are as under :