SATISHBHAI MASRIBHAI KADEGIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. F. B. Brahmbhatt, the learned advocate appearing for the applicant and Ms. Vrunda Shah, the learned APP appearing for the respondent No.1 - State.

(2.) By way of present application under Sec. 482 of the Criminal Procedure Code, 1973, the applicant herein has prayed for the following reliefs :-

(3.) Brief facts stated by the applicant herein for the purpose of adjudication of the present application read thus :-