(1.) Heard learned advocate Mr.Amrish Pandya for the petitioner and learned Additional Public Prosecutor Ms.Jirga Jhaveri for the respondent - State through video conference.
(2.) Rule. Learned Additional Public Prosecutor Ms. Jhaveri waives service of rule on behalf of respondent - State. With the consent of parties, the matter is taken up for final disposal today itself.
(3.) By way of the present petition, the petitioner has challenged the order dated 17.03.2020 passed by learned