SHIVANGI SANATKUMAR POTA 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. Vijay Nangesh, learned advocate for the petitioner, Ms. Roopal Patel, learned advocate for the respondent No.2 and Mr. Dhwani Tripathi, learned AGP for the respondent - State.