GHANSHYAMSINGH JAYANTISINGH RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent no.1-State and learned advocate Ms. Mita S. Panchal waives service of notice of rule for and on behalf of the respondent no.2.

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

(3.) Heard learned advocates for the respective parties.