JAYESHKUMAR THAKORBHAI RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Sahil M. Shah on behalf of the petitioner, learned Assistant Government Pleader Mr.Sahil Trivedi on behalf of respondent - State and learned advocate Mr. Hemang Shah on behalf of respondent nos. 2, 3 and 4.

(2.) By way of this petition, the petitioner has sought for the following prayers:-

(3.) Learned advocate for the petitioner would at the outset submit that the issue raised in the present petition is covered by the decision of the Hon'ble Division Bench of this Court in Letters Patent Appeal No. 652 of 2016 dtd. 15/9/2016. Such a proposition could not be disputed by learned advocate Mr. Hemang Shah appearing for respondent nos. 2, 3 and 4.