GOKULCHAND MEENA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.J.K. Shah, learned APP waives service of notice of rule on behalf of the respondent State. Mr.Darshan Kinariwala, learned advocate is appearing on behalf of the original complainant.

(2.) Heard the learned advocates for the respective parties, through video-conference.

(3.) Learned advocate for the original complainant has submitted written submissions and due to paucity of time, the matter was kept for orders.