RITESH JAYANTILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Indravadan Parmar, learned counsel appearing for the applicant, Mr. Nishith P. Thakkar, learned counsel appearing appearing for the respondent no.2 and Ms. Maithili D. Mehta, learned APP appearing for the respondent No.1, 3, and 4 - State.

(2.) 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:

(3.) Notice came to be issued on 27/3/2017, wherein, ad- interim order in terms of Para-14(E) has been granted.