RAIYA RAJABHAI MAKAVANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable Forthwith. Mr. Sahil Trivedi, learned Assistant Government Pleader, waives service of rule on behalf of the respondent - State.

(2.) Heard Mr. Hemang Shah, learned advocate for the petitioner and Mr. Sahil Trivedi, learned Assistant Government Pleader for the respondent - State.

(3.) Brief facts are as under: