SHWETA SANJAY BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the main petition being Special Criminal Application No.5485 of 2019, the petitioner has prayed for following reliefs.

(2.) However, learned advocate Mr.A.J.Yagnik makes a statement at bar that the petitioner does not press the prayers of petition being Special Criminal Application No.5485 of 2019, at this stage, and he is limiting his prayers made in Criminal Miscellaneous Application No.2 of 2019 in Special Criminal Application No.5485 of 2019, which read as under:

(3.) A perusal of the prayers made in Criminal Miscellaneous Application No.2 of 2019 would indicate that the police protection granted to the husband of the petitioner was withdrawn vide communication dtd. 16/7/2018 and the petitioner is asking for copy of the said communication.