(1.) Learned advocate Mr. Harshang Patel for the applicants has submitted that during the pendency of the applicant Nos.1 & 3 has passed away and he has produced copy of death certificate, which is taken on record applicant Nos.1 & 3. Accordingly, the application is abated for applicant No.1 & 3.
(2.) The present application is filed for seeking following prayers:-
(3.) Heard learned advocate Mr. Harshang Patel for the applicants and learned Assistant Public Prosecutor Mr. Dhavan Jaiswal for the respondent - State. Though notice is served, respondent No.2 - original complainant has not filed any appearance and/or not chosen to appear.