RAVI BALDEV RAJANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) It transpires that during the pendency of this application, a subsequent development has taken place by way of executing a sale-deed in favour of the original complainant and as per the submission made by the applicants, the possession is also handed over. Accordingly, draft amendment is filed before this Court.

(2.) By way of present application, the applicants - original accused have prayed for the following reliefs:-

(3.) Heard Mr. Uday Vyas, learned advocate for the applicants; Mr. A.J. Yagnik, learned advocate for the respondent no.2 - complainant and Mr. Dhawan Jayswal, APP for the respondent No.1 - State. Matter is heard for final disposal.