LAWS(GJH)-2015-1-287

SAMIRKUMARDILIPBHAI VASAVA Vs. STATE OF GUJARAT

Decided On January 20, 2015
Samirkumardilipbhai Vasava Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard Mr. Gohil, learned advocate for the petitioner, and Mr. Gautam, learned AGP for the respondent State.

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

(3.) So as to support and justify the relief prayed for in the petition, the petitioner has averred that:-