LAWS(GJH)-2024-1-88

RUPAL DINESH PATEL Vs. STATE OF GUJARAT

Decided On January 04, 2024
Rupal Dinesh Patel Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned Advocate Mr. Vaibhav A. Vyas for the petitioner and learned AGP Mr. Sahil Trivedi for the respondent-State.

(2.) Issue Rule returnable forthwith. Learned AGP Ms. Trivedi waives service of Rule on behalf of the respondent-State.

(3.) By way of this petition, the petitioner has sought for the following prayers :