VISHAL BAKULCHANDRA PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :

(2.) The brief facts giving rise to the present petition are as under :

(3.) Heard learned senior advocate Mr.Shalin Mehta assisted by learned advocate Ms.Aditi S. Raol, appearing on behalf of the petitioner, learned Assistant Government Pleader Ms.Dharitri Pancholi, appearing on behalf of the respondent No.1 and learned advocate Mr.A.R. Thacker, appearing on behalf of the respondent No.2.