PRAVINKUMAR HARGOVANDAS RAJGOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri L.B. Dabhi, learned APP waives service of notice of rule on behalf of respondent no. 1 and Shri Rakesh Sharma, learned advocate waives service of notice of rule on behalf of respondent no. 2-original complainant.

(2.) IN the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, the present application is taken up for final hearing today.

(3.) SHRI L.B. Dabhi, learned APP appearing on behalf of respondent no. 1-State has requested to pass an appropriate order considering the facts and circumstances of the case.