RAKESHKUMAR MANILAL AAHIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Radesh Vyas has received instructions 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.Ronak Raval and learned advocate Mr. Radesh Vyas 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 petition is taken up for final disposal today.