SAJEEV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner herein has prayed for the following reliefs:

(2.) The short facts leading to the filing of the present petition reads thus:

(3.) Heard Mr. K.R. Koshti, learned advocate appearing for the writ applicant, Mr. Shivang M. Shah, learned advocate appearing for respondent No.1 and Mr. Trupesh Kathiriya, learned AGP appearing for the respondent Nos.2 and 3.