ANAND VEDIVELLU GYANSUNDARAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule on behalf of the State.

(2.) In view of the aforesaid statement made by learned advocate Mr. Rakesh B. Sharma appearing for the respondent no. 2-original complainant states that he does not have any no objection if the matter is taken up today itself and hence, the Registry is directed to list the matter today.

(3.) Accordingly the present Criminal Misc Application for fixing early date of hearing NO. 1 of 2022 is disposed of today i.e 23/6/2022.