CHANDRAMANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Mavadhiya for the original complainant has tendered the affidavit of the victim giril, which is ordered to be taken on record.

(2.) With the consent of learned advocates appearing for the parties, present application is taken up for final disposal today.

(3.) Rule. Learned APP Mr. Dabhi for respondent no.1 and learned advocate, Mr.Mavadhiya for respondent no.2 waive service of notice of Rule.