JAISUKHBHAI JIVRAJBHAI DHANANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.Rutvij Oza, learned advocate for the applicants, i.e. original accused Nos.1 to 4 and Mr.Vaibhav Vyas, learned advocate for respondent No.2 and Mr.Raval, learned APP for respondent No.1.

(2.) THIS application and consequently present order are restricted to original accused, i.e. present applicants.

(3.) AN affidavit dated 8.7.2013 is placed on record which is purportedly made by the complainant. In the said affidavit, the complainant has averred that: