SHILPABEN GANESHBHAI BHATIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) I am informed that the respondent no.2 - original complainant has passed away.

(2.) By this application under section 482 of the Code of Criminal Procedure, 1973, the applicant - original accused has prayed for the following reliefs :

(3.) On 19th January 2012, the following order was passed by a coordinate bench :