GIRISHBHAI NATVARLAL TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule on behalf of respondent-State.

(2.) By way of filing the present Criminal Misc. Application, the applicants have prayed for the following reliefs:-

(3.) The case of the complainant in the CR.No.I-41 of 2004 registered with CID Crime, Gandhinagar for the offences punishable under Sections 406, 409, 420 and 120-B of the Indian Penal Code, translated version of which reads as under:-