MAULIK CHHOTALAL SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Parthiv Bhatt, learned advocate for the applicants seeks permission to amend the sections which are mentioned in the title of the petition. Permission granted.

(2.) HEARD Mr. Parthiv Bhatt, learned advocate for the applicants, Ms. Moxa Thakkar, learned APP for respondent No.1 and Mr. Tejas Shukla, learned advocate for respondent No.2.

(3.) RELEVANT facts for the purpose of this application are enumerated as under: