BHUPATSINH VISAJI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned AGP Mr. Rohan Raval waives service of rule on behalf of respondent No.1, learned advocate Mr.Hriday Buch waives service of rule on behalf of respondent Nos.2 and 3 and learned advocate Mr. Tatvdeep Jani waives service of rule on behalf of respondent No.4.

(2.) This petition is filed seeking following prayers: -

(3.) The brief facts as referred in the petition are as under: