KANTIBHAI NARANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Notice of admission. Learned APP waives service of notice of admission for and on behalf of the respondents No.1 and 3. Considering the issue raised in this appeal, no notice is required to be issued to the respondent no.2.

(2.) By preferring present appeal, appellant has sought following reliefs:

(3.) Heard learned advocate fort he appellant and learned APP for the respondents No. 1 and 3.