NILESHBHAI MEGHJIBHAI LAKHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 27.08.2020, this Court passed following order:

(2.) In pursuance of the aforesaid order, Mr. Aamir Pathan, learned advocate for respondent No.2 places on record the affidavit duly sworn by the victim, which is at page No.13. He further states that he has already filed affidavit duly sworn by the original complainant before the Registry and he also ensures that he shall place it on record.

(3.) Heard the learned advocates appearing for the respective parties through video conferencing.