RANCHHODBHAI MANJIBHAI CHOVATIA Vs. PRAVINBHAI KALUBHAI ITALIYA

JUDGEMENT

(1.) By this writ -application under Article 226 of the Constitution of India, the applicants - original accused persons have prayed for the following reliefs : -

(2.) The case of the prosecution may be summarised as under : -

(3.) Mr. Prabhav Mehta, the learned Counsel appearing for the applicants, vehemently submitted that even if the entire case of the prosecution is believed to be true, no case worth the name is made out against the applicants herein. He submitted that indisputably at the time when the incident is alleged to have occurred the applicants were not present. He submitted that the applicants have been arraigned as accused persons only on the ground, or rather, the allegation that some time in the past they had threatened the first informant and the other prosecution witnesses of dire consequences on account of the ongoing dispute as regards the common plot of the society.