VIRENDRASINGH KEVALSINGH KUSHWAHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Today, the present petition is heard for final disposal as agreed by learned advocates appearing for the respective parties. The present petition is filed by the petitioners seeking for following prayers:

(2.) The brief facts of the present case are as under:

(3.) Heard learned advocate Mr. S.P. Majmudar for the petitioners, learned Assistant Government Pleader Mr. Meet Thakkar for the respondent No.1 - State and learned advocate Mr. Dhaval G. Nanavati for the respondent Nos.2 and 3. Since the matter is of the year 2014, it is heard for final disposal.