CHANDRESHKUMAR JASVANTLAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed for seeking the following reliefs:

(2.) Brief facts of the case as per the case of the petitioner in this petition are as under:

(3.) Heard Mr. Deepak N. Khanchandani, learned advocate for the petitioner and Ms. Surbhi Bhati, learned AGP for the respondent Nos.1 and 2 - State.