RATILAL KALIDAS VARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Himanshu Patel, learned APP waives service of notice of rule on behalf of the respondent No.1 and Mr. Mig Mansuri, learned Counsel waives service of notice of rule on behalf of the respondent No.2 - original complainant

(2.) By way of this petition under Sec. 482 of the Code of Criminal Procedure, 1973 (' Cr.P.C .', for short), the petitioners have prayed for following reliefs:

(3.) Heard learned Senior Counsel Mr.Yatin Oza, assisted by learned Counsel Ms. Gayatri P. Vyas for the petitioners, learned APP Mr. Himanshu Patel, for Respondent No.1 - State and learned Counsel Mr.Mig Mansuri for Respondent No.2 - original complainant.