LAWS(GJH)-2004-8-91

UGA VAGHA FAFAL (HARIJAN) Vs. STATE OF GUJARAT

Decided On August 17, 2004
UGA VAGHA FAFAL Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard Mr. K.I. Patel, learned counsel appearing for the petitioner and Mr.H.M. Prachchhak, ld. APP, on behalf of the respondent.

(2.) Rule. The formal service of Rule is waived by Mr.H.M. Prachchhak, ld. APP, on behalf of the respondent.

(3.) Today by consent, the present Revision Application is taken up for final hearing.