CHAUHAN JITENDRASINH VANDANSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Valimohammed Pathan, learned advocate for the applicants and Mr. K. P. Raval, learned Additional Public Prosecutor for the respondent -State.

(2.) At the request, Mr.Pratik Barot, learned advocate appearing for the original complainant is permitted to assist the learned APP.

(3.) At the outset, Mr. Valimohammed Pathan, learned advocate for the applicants does not press this application for applicant no.1. Hence, present application is disposed of as not pressed qua applicant No.1.