KATHLAWAR NIRASHRIT BALASHRAM TRUST Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent No.1-State and Mr.Nandish Thakar, learned advocate waives service of notice of rule on behalf of the respondent No.2.

(2.) The applicant - Shri Kathiawar Nirashrit Balashram by way of present application has prayed for deletion of the condition No.7 imposed in the order dated 31.07.2020 passed by the 3rd Additional Sessions Judge, Special POCSO Court, Rajkot in Criminal Misc. Application No. 1346 of 2020, filed by accused - Rajesh Devshibhai Vakatar - respondent No.2 herein. The condition No.7 reads as under:

(3.) Heard the learned advocates for the respective parties.