ABDUL RASIDABEG HUSSAINBEG MIRZA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr.R.S.Sanjanwala assisted by learned advocate Mr.Aadit R.Sanjanwala for the applicants, learned advocate Mr.N.A.Shaikh for the respondent no.2?original complainant and learned Additional Public Prosecutor Ms.Chetna M. Shah for the respondent? State through video conference.

(2.) Rule returnable forthwith. Learned advocate Mr.N.A.Shaikh waives service of notice of rule on behalf of respondent no.2 and learned Additional Public Prosecutor Ms. Shah waives service of notice of rule on behalf of respondent?State.

(3.) With the consent of learned advocate for the applicants and learned advocate for respondents, present application is taken up for final disposal today.