VINAY @ DHICHKU SUGARBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Rahil Jain states that he has instructions to appear for the victim in the matter. He is permitted to file his appearance. He has produced additional affidavit of the victim girl - Ms. Rinisha Jitubhai Chavda, which is ordered to be taken on record. It is stated at bar that respondent no.2 complainant has expired. The victim has stated in para 2 of the additional affidavit as under :-

(2.) The victim girl is present before the Court and admits correctness and genuineness of the affidavits filed by her through her learned advocate. Learned advocate Mr.Rahil Jain identifies the victim girl and confirms correctness and genuineness of the affidavit filed by her annexed at Annexure E and also additional affidavit produced by her learned advocate.

(3.) Rule. Learned A.P.P. and learned advocate Mr.Rahil Jain waive service of Rule for respondent Nos.1 and the victim girl respectively.