RAMESHBHAI BHIKHABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court on 10/6/2020 passed the following order:-

(2.) Today, we have heard learned advocate Mr.Devendra H.Pandya, learned advocate for the applicant and Mr.Manan Mehta, learned Additional Public Prosecutor for the respondent.

(3.) Pursuant to the orders passed by this Court, the soft copy of record and proceedings of Sessions Case in POCSO Case No.1 of 2018 from the court of learned 3rd Additional Sessions Judge, Junagadh is already prepared by the Sessions Court and sent to this court. Therefore, the cause does not survive. Learned advocate does not press this application, hence, the same is permitted to be withdrawn and stands disposed of.