PATHAN IMRANKHAN IBRAHIMKHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned Counsels for the parties and learned Assistant Government Pleader Mr. Rohan Yagnik for the respondent ­ State.

(2.) THIS petition under Article 226 of the Constitution of India is filed with the following prayers :-

(3.) IN view of the above, at this stage, the grievances raised in this petition no more survive, keeping it open for the petitioner to pursue any other remedy in accordance with law.