LAWS(GJH)-2021-5-32

SURESH CHHAGANBHAI RABARI Vs. STATE OF GUJARAT

Decided On May 03, 2021
Suresh Chhaganbhai Rabari Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule. Learned APP, Mr. Hardik Soni for respondent no.1 - State and learned advocate, Mr. Maulik Soni for respondent no.2 - Original Complainant waives service of notice of Rule.

(2.) Heard learned advocate, Mr. Anvesh V. Vyas for the applicants, learned APP, Mr. Hardik Soni for respondent no.1 - State and learned advocate, Mr. Maulik Soni for learned advocate Mr.P.A. Suthar for respondent no.2 - Original Complainant.

(3.) With the consent of learned advocate for the applicants and learned advocate for respondents, present application is taken up for final disposal today.