RUTURAJ MUKUNDBHAI VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 482 of the Code of Criminal Procedure, 1973 ('Code' for short) with the following prayers:

(2.) The facts of the case of the present applicants are as under:-

(3.) Heard learned advocate Mr.Dhruvik Patel for the applicants and learned APP Mr.Ronak Raval for the respondent no.1. Though served, none appears for respondent no.2.