SHYAMBHAI CHANDANLAL TRILOKANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Ashish M. Dagli, learned counsel appearing for the applicants, Ms. Vrunda C. Shah, learned Additional Public Prosecutor appearing for the respondent No.1 - State and Mr. Mahesh Poojara, learned counsel appearing appearing for the respondent no.2 - original complainant. Mr. Mahesh Poojara, learned counsel appearing appearing for the respondent no.2 - original complainant is permitted to file his Vakilatnama/appearance in the registry.

(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.) Rule came to be issued on 27/2/2017, wherein, ad-interim order in terms of Para-12(C) has been granted.