ELLIYAS MOHAMMAD GAUSE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Rule is made returnable forthwith, with the consent of the parties and is taken up for final disposal. Mr. Singh, learned Spl. P.P. waives service on behalf of the respondent No.1-UOI and Mrs. Shinde, learned A.P.P waives service on behalf of the respondent No.2-State.

(3.) By this petition, preferred by the petitioner under Article 226 of the Constitution of India and under Sec. 482 of the Code of Criminal Procedure, the petitioner seeks the following substantive reliefs :