UPKARSINGH RANBIRSINGH ANAND Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. A.J. Yagnik, learned advocate Mr. Premal Nanavati for Ms. Dilbur Contractor, learned advocate Mr. A.K. Trivedi for the petitioners, learned Senior Advocate Mr. Sudhir Nanavati assisted by learned advocate Mr. B.S. Raju for the original complainant and learned Additional Public Prosecutor Ms. Chetna M. Shah for the respondent ? State through video conference.

(2.) Rule returnable on 6th July, 2020.

(3.) After hearing the learned advocates for the respective parties and after considering the averments made in the impugned complaint and considering the fact that there are counter allegations made by both the sides and more particularly, when the investigation is under process, it would not be appropriate to consider the merits of the case in detail.