BHADRESHBHAI NANUBHAI RAJPARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor Mr.Hardik Soni waives service of notice of Rule on behalf of the respondent-State.

(2.) The present application has been filed by the petitioner seeking following prayers:

(3.) The brief facts of the case as stated in the writ petition are as under: