ZUBER AHMED SAEED LULAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Pushpadatta Vyas for the petitioner.

(2.) By way of this petition filed under Sec. 482 of Cr.P.C. read with Article 226 and 227 of the Constitution of India, the petitioner prays for following reliefs in para 7:-

(3.) For the purpose of admissibility of this petition, relevant facts are stated thus :-