STATE OF GUJARAT Vs. SHANKARBHAI TRIKAMBHAI VASAVA

JUDGEMENT

(1.) RULE . Mr.Joy Mathew, learned advocate waives service of notice of rule on behalf of the respondent.

(2.) HAVING regard to the facts of the case and the nature of the dispute in question, by consent of the learned advocates for the parties, the matter was taken up for final hearing.

(3.) BY this petition under Article 226 of the Constitution of India and Section 482 of the Code of Criminal Procedure, 1973 (the Code), the petitioner State of Gujarat seeks the following substantive relief :