DHOLIBEN BADALBHAI SURTNABHAI BARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.V.P.Desai, learned advocate states that he has instructions to appear for and on behalf of original complainant. He is permitted to file his appearance. He has placed Affidavit. The same is ordered to be taken record.

(2.) Heard learned advocate for the respective parties.

(3.) Mr.Shastri, learned advocate for the applicants does not press the present application qua applicant No.1- Dholiben Badalbhai Surtnabhai Baria with a liberty to file a fresh application in the event of filing of chargesheet before the Court concerned.