BHUPENDRABHAI RAMANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Ms. R. J. Jaiswal has received instruction to appear on behalf of respondent No.2 - original complainant. She is permitted to file her Vakalatnama in the Registry. Registry to accept the same.

(2.) Rule. Learned APP Mr. Ronak Raval and learned advocate Ms. R. J. Jaiswal 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.