CHIRAG CHITRANJANBHAI BHRAHMBHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, which is filed under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:

(2.) The factual matrix of the present case is as under:

(3.) Heard Mr.Subhash G. Barot, learned advocate for the petitioner and Mr.Hardik Soni, learned Assistant Government Pleader for respondent Nos.1 and 3.