HEMALBEN UNMESH TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Brahmbhatt, learned advocate for the petitioner, Ms. Pathak, learned AGP for the respondent No.1 - State, and Mr. Jani, learned advocate for the respondent No.2.

(2.) RULE . Ms.Shruti Pathak, learned Assistant Government Pleader has waived service of notice of Rule on behalf of respondent No.1 and Mr.Jani, learned advocate has waived service of notice of Rule on behalf of respondent No.2. Having regard to the facts and circumstances of the case, and with the consent of learned AGP and learned counsel for the respondents, the petition is heard and decided finally.

(3.) THIS petition, under Article 226 of the Constitution of India, is preferred with the following prayers: