JUMLIBEN KANTIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MR . UM Shastri, learned advocate appearing for the applicants does not press the present application for applicant no.1 Jumilaben Kantibhai Patel. Hence the application stands disposed as not pressed qua applicant no.1. Rule is discharged qua applicant no.1.

(2.) AS far as applicants no. 2 and 3 are concerned, the matter is taken up for hearing.

(3.) HEARD the learned Advocates for the respective parties and perused the FIR as well as statement of daughter of the deceased dated 16.04.2013.