DHARMESHKUMAR @ BHORIYO VINODBHAI PATNI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Pathan, learned advocate for the applicants, Ms.Mehta, learned APP for the respondent - State and Mr.Amarsingh, learned advocate with Mr.Zeena, learned advocate for respondent No.2 through Video Conferencing.

(2.) RULE. Ms.Mehta, learned APP waives service of notice of rule for respondent - State and Mr.Amarsingh, learned advocate with Mr.Zeena, learned advocate waives service of notice of rule for the original complainant. With the consent of learned advocates for both the sides, rule is fixed forthwith.

(3.) In view of the earlier order, the identity proof of the original complainant has been placed on record.