MUKESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Pawan Barot has received instruction to appear on behalf of respondent No.2 - original complainant. He is permitted to file his Vakalatnama in the Registry. Registry to accept the same.

(2.) Rule. Learned APP Mr. L. B. Dabhi and learned advocate Mr. Pawan Barot waive service of notice of Rule for respondent no.1 - State and respondent no.2 - original complainant, respectively.

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