KARANSINH KALUSINH RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of preferring this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant seeks to invoke the inherent powers of this Court praying for the following relief/s:

(2.) The facts as narrated in the memo of the application, can be summarized in nutshell as under:

(3.) Heard learned advocate Mr. Karansinh Solanki for the applicant and learned APP Mr. Dhawan Jayswal for the respondent - State.