GITABEN DINESHBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of rule on behalf of the respondent-state.

(2.) Challenge in the present petition preferred under Articles 21 and 226 of the Constitution of India is the order dated 10.6.2019 passed by the respondent No.3 in Externment No.HDP/57/2019.

(3.) Heard the submissions of learned advocates appearing for the petitioner and learned APP for the respondent State.