U-TURN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "CrPC"), the petitioners have prayed for the following relief:

(2.) The facts in nut-shell emerging from the record of the case are as follows:

(3.) Heard learned advocate for the petitioners and learned APP appearing for respondent No.1 - State of Gujarat.