SANJAYKUMAR ARVINDBHAI THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms.M.D. Mehta, learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent­State.

(2.) Petitioner is seeking protection in wake of the the decisions of the Apex Court in the case of Lata Singh vs. State of Uttar Pradesh, AIR 2006 SC 2522 and in the case of Shakti Vahini vs. Union of India, (2018) 7 SCC 192.

(3.) Heard Mr. Samani learned advocate for the petitioner and Ms. Mehta, learned Additional Public Prosecutor for respondent­ State.