VIJAY @ GOLU JAGATNARAYAN RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of Rule on behalf of respondent-State. By consent, Rule is fixed forthwith.

(2.) By way of this petition, the petitioner has challenged the legality and validity of the aforesaid order.

(3.) This Court has heard learned counsel Pooja D Baswal and Mr. Utkarsh Sharma, learned Additional Public Prosecutor for the respective parties.