LALABHAI RAMESHBHAI MALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. H.R.Prajapati, learned advocate for the petitioner and Ms. Maithili Mehta, learned APP for the respondent State through video conferencing.

(2.) RULE. Learned APP waives service of Rule for the respondent - State. By consent of learned advocate for the parties, Rule is fixed forthwith.

(3.) The petitioner has preferred this petition, seeking to invoke extraordinary jurisdiction of this Court under Article 226 and supervisory jurisdiction under Section 227 of the Constitution of India so also inherent powers of this Court under Section 482 of the Code of Criminal Procedure, 1973.