VARUNKUMAR NAVINBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition filed under section 482 of the Criminal Procedure Code, 1973, the applicants accused have prayed as under:

(2.) The matter was listed for hearing before the Coordinate Bench of this Court (Coram : Hon'ble Mr. Justice J.B.Pardiwala) and the following order was passed on 17.04.2017.

(3.) Thereafter, on 20.03.2018, rule came to be issued by this Court and interim relief granted earlier came to be confirmed.