LAWS(GJH)-2017-6-218

JITENDRAKUMAR MANILAL SATHWARA Vs. STATE OF GUJARAT

Decided On June 12, 2017
Jitendrakumar Manilal Sathwara Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard Mr. Mishra, learned advocate for the petitioner and Mr. Goutam, learned AGP for the respondents.

(2.) In present petition, the petitioner has prayed, inter alia, that:

(3.) So as to support the relief prayed for in the petition, the petitioner has averred and stated that: