ACHYUTBHAI NAVINCHANDRA BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application preferred under Article 226 of the Constitution of India and Sec. 482 of the Code of Criminal Procedure, 1973, applicant has prayed for following reliefs:

(2.) Heard learned advocate Mr.Nisarg Trivedi appearing for the applicant and learned APP Ms. Maithili Mehta appearing for the respondent-State.

(3.) Learned advocate Mr.Nisarg Trivedi appearing for the applicant submitted that the present applicant is residing in Canada since the year-2008 with his parents. The applicant and his family members were holding below mentioned land in their names, the details of the land are stated as under: