SANJAY KANAKMAL AGARWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (' Cr.P.C .', for short), the applicants have prayed for following reliefs:

(2.) Heard learned senior advocate Mr.N.D.Nanavati with learned advocate Mr.Bhadrish Raju for learned advocate Mr.Nimit Shukla for the applicants, learned Additional Public Prosecutor Ms.Maithili Mehta for Respondent No.1 - State and learned advocate Mr.Maulik Soni for Respondent No.2 - original complainant.

(3.) With consent of all the parties, the matter is taken up for final hearing. Hence, Rule returnable forthwith. Learned Additional Public Prosecutor Ms.Mehta waives service of notice of Rule on behalf of respondent - State and learned advocate Mr.Soni waives service of notice of Rule on behalf of respondent no.2 - original complainant.