KALAVATIBEN GIRISHBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Nimit Y. Shukla for the applicants and learned Additional Public Prosecutor Mr. Ronak Raval on behalf of the respondent-State. Learned Advocate Mr. Pratik Y. Jasani on behalf of the first informant.

(2.) At the outset, learned Advocate Mr. Shukla would not press the present application insofar as the applicant no. 1 is concerned and whereas learned Advocate Mr. Shukla would submit that this application may be considered only for the applicant no. 2.

(3.) Rule. Learned APP Mr. Raval waives service of rule on behalf of the respondent-State.