MAHMMAD IDRISH GAFURBHAI SADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 227 of the Constitution of India read with Sec. 482 of Cr.P.C. the petitioner has prayed for the following reliefs :

(2.) The brief facts of the case are as under.

(3.) Heard learned advocate Mr.Vishal K. Anandjiwala appearing for the petitioner, learned APP Mr.Manan Maheta appearing for respondent - State and learned advocate Mr.M.S.Bhadki appearing for respondents Nos.2 to 4.