ASHIF MUSTAK PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, Mr.B.C.Dave, learned advocate for the applicants, does not press this application qua applicant No.1 - husband - Maheboob @Ashif Mustak Patel with a liberty to file appropriate application before the appropriate court. Permission, as prayed for, is granted.

(2.) Mr.Dave, learned advocate for the applicant Nos.2 and 3 seeks permission to amend the prayer clause as during the pendency of this application, charge sheet is filed against the applicants. Permission granted. Amendment be carried out forthwith.

(3.) Heard Mr.B.C.Dave, learned advocate for the applicants, Mr.Keval Brahmbhatt, learned advocate for Mr.Pravin Gondaliya for respondent No.2 and Ms.Maithili Mehta, learned APP for respondent No.1.