KAMLESHKUMAR DHARMABHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under sec. 482 of the Criminal Procedure Code 1973, the applicant has prayed for the following reliefs.

(2.) Despite service of notice, respondent No.2 herein has chosen not to appear before this Court. Mr.Qureshi, learned advocate for the applicant states that twice notice was served upon respondent No.2. However, despite service of notice on both occasions, respondent No.2 has chosen not to appear before this Court and hence, in view of the aforesaid submission of Mr.Qureshi, the matter was taken up for hearing.

(3.) While issuing notice, respondents were restrained from taking any coercive steps. However, investigation was directed to go on and the applicant was directed to cooperate with the investigation and thereafter on 20/7/2020 Rule was issued and since then, the matter is awaiting for final hearing.