JYOTIKABEN AMBALAL CHAUHAN (THAKOR) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application filed under Section 482 of the Code of Criminal Procedure, 1973, is preferred by the applicant, with the following prayers:

(2.) Short facts leading to filing of this application are as under:

(3.) Heard Mr.Chirag Prajapati, learned advocate for Mr. Vaibhaav A Vyas, learned advocate for the applicant and Mr. R J Goswami, learned advocate for respondent No.3 and Mr. K L Pandya, learned Additional Public Prosecutor for the respondents Nos. 1 and 2.