SHREEDHAR DILIPBHAI VANKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Virat Popat for the applicant, learned Additional Public Prosecutor Ms. Maithili Mehta for respondent no.1 - State and learned advocate Ms. Shweta Lodha for the original complainant-respondent no.2 herein.

(2.) With the consent of learned advocates for the respective parties, this application is taken up for final hearing.

(3.) RULE. Learned Additional Public Prosecutor Ms. Maithili Mehta waives service of Rule on behalf of the respondent - State and learned advocate Ms. Shweta Lodha waives service of Rule on behalf of the respondent no.2-original complainant.