NILESHBHAI BHAGVANBHAI DHUDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed by the applicants - original accused Nos.4 to 7 for seeking following prayers:-

(2.) Heard learned advocate Mr. P.M. Dave for the applicants and learned Assistant Public Prosecutor Mr. Soaham Joshi for the respondent No.1 - State.

(3.) Though served to respondent No.2 - complainant, no one has filed appearance on his behalf.