RUPALBEN RAKESHBHAI GOKANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application under Sec. 482 of the Code, the applicant has prayed for the following reliefs:

(2.) Heard learned advocates for the parties.

(3.) In pursuance of order dtd. 6/3/2023 passed by this Court, learned APP submitted a report dtd. 9/3/2023 of the Police Inspector, Sola High Court Police Station, Ahmedabad City, which is taken on record.