MEHUL YOGESHBHAI VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri K.P. Raval, learned APP waives service of notice of rule on behalf of respondent no. 1 and Shri Rushab Shah, learned advocate waives service of notice of rule on behalf of respondent no. 2.

(2.) IN the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, the present application is taken up for final hearing today.

(3.) IT is the case on behalf of the applicant that so far as the present applicant is concerned he has not committed any offence as alleged and in fact he is residing separately since the year 2006 and he is only the younger brother of the husband of the deceased and, therefore, he has been falsely implicated in the case.