PANKAJSINH JAGATSINH THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Ms.Krina Calla, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent-State of Gujarat.

(2.) HEARD Mr.Tejas Barot, learned advocate for the applicant and Ms.Krina Calla, learned Additional Public Prosecutor for the respondent-State.

(3.) I have considered the allegations leveled against the present applicant in the FIR and also perused the Medical Certificate of the injured complainant. It appears from the Medical Certificate that the injury was not of serious in nature.