CHAVAN BHAVYESHKUMAR RAMJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Kishan Prajapati, learned advocate for Mr. Chintan Popat, learned advocate for the applicant and Ms. Moxa Thakkar, learned APP for the respondent - State through Video Conferencing.

(2.) RULE. Ms.Moxa Thakkar, learned Additional Public Prosecutor waives service of notice of rule for respondent - State. With the consent of learned advocates for both the sides, rule is fixed forthwith.

(3.) The present application has been filed under Articles 226/227 of the Constitution of India and under the provisions of the Criminal Procedure Code for the following reliefs.