GANGABEN PARBATBHAI VAZA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms. Nasrin Shaikh, learned advocate for the applicant and Ms. Monali Bhatt, learned Additional Public Prosecutor for the respondent State.

(2.) By way of this application under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973, the petitioner has prayed for the following reliefs:

(3.) Brief facts of the case are as under