JAY SHRI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) With the consent of the learned counsel for the parties, we have taken up the appeal for hearing. Right to file reply is waived.

(3.) We have heard learned counsel for the parties, including counsel for the complainant/informant, who has filed an application seeking impleadment, which is allowed impleading him as respondent no. 2 to the present appeal.