HARDIK JAYANTIBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though served, the respondent no.2 has chosen not enter her appearance either through an advocate or party-in-person. This Court had earlier adjourned the matter on the very same ground.

(2.) Learned APP has forwarded the papers of the charge-sheet. The same are ordered to be taken on record.

(3.) Rule. Learned APP waives service of notice of rule for the respondent-State.