RUKSANABEN Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Rule. Ms.Maithili Mehta, learned APP waives service of rule on behalf of respondent State and learned advocate Mr.Minesh Erinpuria waives service of notice of rule on behalf of Respondent No.2.

(3.) Heard learned advocate Mr.Viral Dave for the applicant, Ms.Maithili Mehta, learned APP for respondent State and learned advocate Mr.Minesh Erinpuria for the Respondent No.2 - original complainant.