DHARMENDRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned APP, under the instructions of Mayurbhai Ratilal Kordiya, Anarm Police Head Constable, Jam Kandorna Police Station, Rajkot Rural, states at bar that the respondent No.2 complainant is duly served. Inspite of such position, respondent No.2 did not appear before the Court.

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

(3.) With the consent of learned advocate for the applicant and learned advocate for the victim, present application is taken up for final disposal today. The parties are present before the Court alongwith their respective learned advocates.