NILESHBHAI ARVINDBHAI GANDHI DIRECTOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned APP waives service of notice of rule for the respondent - State and learned advocate Mr.VN Sevak waives service of notice for respondent No.2 - original complainant. With the consent of learned advocates appearing for the respective parties, the matter is taken up for hearing today.

(2.) By way of this Criminal Misc. Application u/s 482 of the Code of Criminal Procedure, 1973, the applicant - original accused No.6 has made folllowing prayer in terms of para 12(a).

(3.) According to the case of the applicant, aforementioned complaint came to be filed by one Ms. Hinaben wd/o Mr. Alpeshbhai Thakkar - respondent No.2 herein on 11.5.2018, inter alia, disclosing circumstances leading to the act of commission of suicide by her husband. According to first informant, her husband was involved in construction business and used to take work on contract basis from various parties in an area of Vadodara and thus, her husband was involved in various construction works for various projects including the project of the applicant in Vadodara city in the name and style of "Sahyog Infrastructure".