RAVI JAYANTIBHAI VANKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Ms. Dishaben B. Saliya, learned counsel waives service of notice of Rule on behalf of the respondent no.2 and Ms. Maithili D. Mehta, learned APP waives service of notice of Rule on behalf of the respondent no.1 - State.

(2.) Heard the learned counsels appearing for the respective parties.

(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: