HARIDATTASINH CHANDRASINH VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate of the petitioner and Mr. Hajare, learned AGP for respondent.

(2.) In present petition the petitioner has prayed, that:-

(3.) During the pendency of the petition certain events occurred in light of which the petitioner, with permission of the court, amended the petition by placing those subsequent events on record and added paragraph No. 8(A) to 8(D). Relevant part of the said subsequent details as mentioned in the amendment read thus:-