LAXMANGIRI NARANGIRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Shri Sikandar Saiyed, under the authority of Shri A.J. Shastri for the appellant and Shri A.Y. Kogje, learned AGP for the respondents.

(2.) The appeal has been admitted for hearing the parties on the following substantial questions of law:-

(3.) On 22.12.2006, further substantial question of law was also framed by this Court and notice of the same was given to the learned AGP. The said further substantial question of law reads as under:-