DEVANGKUMAR PARESHBHAI VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant has prayed for the following reliefs.

(2.) The case of the prosecution in nutshell, as can be reproduced from the impugned FIR is as under:

(3.) Heard learned advocate Mr. A.P. Chokse appearing on behalf of Mr. Pratik B. Barot for the applicant and learned APP Mr. Rohan Shah for the respondent -State.