CHANDRESH PRAVINCHANDRA BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.D.M. Devnani appearing for the respondent - State waives service of notice of Rule as well as Mr.Pandya, learned advocate waives service of notice of Rule for respondent No.2 - complainant.

(2.) Heard learned Sr. Counsel Mr.P.K. Jani appearing with Mr.Archit Jani for the applicant, learned Mr.Mitesh Amin, learned Public Prosecutor with Mr.D.M. Devnani, learned APP for the respondent-State as well as Mr.Amrish Pandya, learned counsel for the respondent No.2 - complainant through Video Conferencing.

(3.) At the outset, Mr.Pandya, learned advocate for the respondent No.2 requested for time, the Court has rejected the request.