SANJANA KETANBHAI BABARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Petitioners have preferred this Petition under Articles 12, 14, 21 and 226 of the Constitution of India for the prayer to direct the Respondent Nos. 2 and 3 to provide Police Protection.

(2.) Heard learned Advocate for the Petitioner and learned APP for the Respondent ' State.

(3.) Rule returnable forthwith. Learned APP waives service of notice of Rule on behalf of the Respondent ' State.