PARVEEN MAHENDRA GANDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. The present application is filed for seeking following reliefs:

(2.) Brief facts of the case as per the case of the applicant in this application are as such that the on 24/5/2016, complainant - Shardaben W/o. Natvarlal Gandhi lodge complaint against the accused alleging that accused after the death of her son got false registration made about the marriage and used it as a true marriage certificate and thereafter, withdrew money from the Bank accounts of her son and thereby committed the alleged offence.

(3.) Heard learned advocate Mr. Zubin F. Bharda for the applicant, Mr. A.M. Parekh, learned advocate for the respondent No.1 - complainant and Mr. Chintan Dave, learned Additional Public Prosecutor (APP) for the respondent No.1 - State.