HEMANT ASHOK KUMAR GUPTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft Amendment is allowed. Necessary amendment be carried out, forthwith.

(2.) Rule. Learned APP Mr.L.B. Dabhi waives service of notice of Rule for respondent No.1 State and learned advocate Ms.Shabnam Alvi waives service of notice of Rule for respondent No.2.

(3.) Heard learned advocate Mr.Akshay V. Matani for the applicant, learned advocate Ms.Shabnam Alvi for respondent No.2 - complainant and learned Additional Public Prosecutor Mr.L.B. Dabhi for respondent No.1 - State.