MAYURBHAI DEVJIBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Jasani, learned advocate for the applicant, Mr.Mehta, learned Additional Public Proecutor for respondent No.1 - State and Mr.Mahida, learned advocate for Mr.Majmudar, learned advocate for respondent No.2 - complainant through Video Conferencing.

(2.) RULE. The respondents waive service.

(3.) The present petition has ben filed by the petitioner - original accused who is convicted by the Trial Court as well as Appellate Court for the following reliefs:-