AVNISH GUPTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Maithili D. Mehta, learned Additional Public Prosecutor waives service of notice of rule for and on behalf of the respondent - State.

(2.) Heard Mr. Jitendra Malkan, learned advocate appearing for the petitioner and Ms. Maithili D. Mehta, learned Additional Public Prosecutor appearing for the respondent - State.

(3.) By way of this petition, the petitioner herein has prayed for the following reliefs :-