ZALAK PRAVINBHAI KAPOPARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Jay Trivedi, learned AGP and Mr. Kshitij Amin, learned Standing Counsel waives service of notice of rule on behalf of respondents no. 1 & 2 respectively.

(2.) Heard learned advocates for the parties.

(3.) By way of this petition, under Article 226 of the Constitution of India, the petitioner has prayed for a direction to the respondent no. 2 to release the passport of the petitioner.