AVINASHBHAI PRABHUDAS SATAPARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.L.M. Zala for the Applicant.

(2.) Rule. Learned PP Mr. Mitesh Amin waives service of Rule on behalf of the Respondent State. Learned Advocate Mr. Rupera waives service of Rule on behalf of private complainant, i.e. Respondent No.2.

(3.) This application is filed by the Applicant Accused under Section 482 of the Criminal Procedure Code (for short "the Code") wherein the following relief is claimed in terms of para 7(B), (C) and (D) which reads as under: