MEENABEN ASHOKBHAI JAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Abhaykumar P. Shah for the Applicants and learned APP Ms. Maithili Mehta for the Respondent - State of Gujarat through video conference.

(2.) Learned Advocate Mr. Vishal Mehta has submitted that he has instructions to appear for Respondent No.2 - Original Complainant and seeks permission to file his appearance for Respondent No.2.

(3.) During the course of argument, learned Advocate for the Applicant has submitted that he does not press this Application for Applicant No.4 - Vikrambhai Ashokbhai Jain (Husband) and seeks permission to withdraw the Application qua Applicant No.4.