ANKUSHSINGH VINODSINGH TANWAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Daifraz Havewalla, learned counsel appearing for the applicants, Mr. Bhavin J. Satwara, learned counsel appearing appearing for the respondent no.2 and Ms. Vrunda C. Shah, learned APP appearing for the respondent - State.

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

(3.) Notice came to be issued by this Court on 14/2/2020 and no coercive steps shall be taken against the applicants came to be granted in favour of the present applicants.