ASIFBHAI AHMEDBHAI GANCHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this Criminal Misc. Application under Sec. 482 of the Code of Criminal Procedure, following are the reliefs sought by the applicants:-

(2.) During the course of submissions, Mr. Zubin F. Bharda, learned advocate appearing for the applicants has produced on record a report dtd. 19/5/2022 by virtue of which, according to him, as on date, no offence prima facie is found against the applicants and as such, at this stage, the matter does not require any further adjudication and as such has requested to dispose of the same. Report dtd. 19/5/2022 is taken on record.

(3.) However, in case of future eventuality, the applicants may be permitted to agitate in case of necessity.