LAWS(GJH)-2023-8-605

VIJESHBHAI RAMSINHBHAI BHURIYA Vs. STATE OF GUJARAT

Decided On August 19, 2023
Vijeshbhai Ramsinhbhai Bhuriya Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule. Learned advocate Mr. Ashish Dagli upon receiving instructions does not press this application. Hence, the present application is dismissed qua the application No.1.

(2.) This matter is taken up for consideration for applicant Nos.2 & 3, who happen to the wife and mother-in-law of the applicant No.1 (accused No.1).

(3.) The present application is filed for seeking following main reliefs: