MAVJIBHAI RAMJIBHAI BAMBHANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Issue Rule returnable forthwith. Learned counsels waive service of notice of Rule appearing on behalf of the respective parties.

(2.) Heard Mr. M.K. Vakharia, learned counsel appearing for the applicant, Ms. Dipsikha Mishra, learned counsel for Mr. Matafer R. Pande, learned counsel appearing for the respondent no.2 and Ms. Maithili D. Mehta, learned APP appearing for the respondent No.1- State.

(3.) By way of this Application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicant herein has prayed for the following reliefs: