PATEL PRAHLADBHAI BAJIDASH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, applicant has prayed for following reliefs:

(2.) When the matter was called out, learned advocate for the applicant was not present to assist the Court through video conferencing.

(3.) Heard learned advocate for the respondent No.2 and learned APP for the respondent-State.