RAHUL GANDHI Vs. PURNESH ISHWERBHAI MODI

JUDGEMENT

(1.) Mr.Champaneri, learned counsel for the petitioner states that he is having certified copy of the record of the Trial Court and seeks permission to produce on record the same. Learned counsel for the petitioner is permitted to produce certified copy of the record of the Trial Court. Learned counsel for respondent no.1 has placed on record the written submission, which is taken on record.

(2.) RULE. Mr.Tolia, learned counsel waives service of notice of rule for respondent No.1 - complainant and Mr.Patel, learned Additional Public Prosecutor waives service of notice of rule for respondent No.2 - State of Gujarat.

(3.) Arguments are concluded. Kept for CAV.