DILIPBHAI KANTIBHAI 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 this Court 27.03.2018, rule came to be issued and interim relief granted.

(3.) Pursuant to notice issued by this Court, learned APP appeared and opposed the grant of any relief as sought for by the applicants.