SALIMBHAI GULAM RASUL VORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Rakesh Patel, the learned APP waives service of notice of rule for and on behalf of the respondents.

(2.) By this application under Article 227 of the Constitution of India, the applicant - a convict accused has prayed for the following reliefs:

(3.) It appears from the materials on record that the applicant herein is serving with the GSRTC as a Driver. He was put on trial in the court of the learned 3rd Judicial Magistrate, First Class, Anand, for the offences punishable under Sections 323 and 504 of the Indian Penal Code as well as under Section 135 of the Bombay Police Act.