BHAVANJI SAKRAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. D.K. Puj, learned for the applicant and Ms. Maithili Mehta, learned A.P.P. for respondent No.1 - State and Mr. Sunil Agrawal, learned advocate for respondent No.2 - complainant.

(2.) Rule. The learned advocates for the respondents waive service.

(3.) The application is filed by the applicant for following relief: