PATEL PRAVINBHAI MANILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate Mr Patel appearing with Mr Gidiya, learned APP Mr Sejpal and learned advocate Mr Pratik Barot.

(2.) PERUSED the report and affidavits filed by the Investigating Officer. It transpires from the report that all requisite efforts have been and are being made by the Investigating Officer to locate respondent No.4 and the corpus. It is also indicated by learned advocate Mr Barot that the prosecution against respondent No.3 and his wife for offences punishable under Section 363, 366 read with 114 of IPC has ended in acquittal.