LAWS(GJH)-2020-3-284

ANIL ARUN GABU Vs. STATE OF GUJARAT

Decided On March 03, 2020
ANIL ARUN GABU Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) On 14.02.2020, this Court has passed the following order:-

(2.) Victim girl - Ms.Jayshreeben files her affidavit and appears through learned advocate Ms.Nidhi Barot, who confirms identity of the victim girl, who is present before the Court and admits genuineness and correctness of the affidavit.

(3.) Rule. Learned A.P.P. and learned advocate Ms.Nidhi Barot waive service of Rule for respondent Nos.1 and 2 respectively.