AEJHAJBHAI @ AEJU RAFIKBHAI BELIM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Anurag Rathod states that he has instructions to appear for respondent No.2 - complainant and victim- Ms.Mantasaben Aaudbhai. He is permitted to file his Vakalatnama. He has produced affidavit of the complainant and victim, which is ordered to be taken on record.

(2.) Respondent no.2 - complainant and victim are present before the Court and admits correctness and genuineness of the affidavit filed by them through their learned advocate. Learned advocate Mr.Anurag Rathod identifies respondent no.2 and victim and confirms correctness and genuineness of the affidavit filed by them.

(3.) Rule. Learned A.P.P. and learned advocate Mr. Anurag Rathod waive service of Rule for respondent Nos.1 and 2 respectively.