DESAI RAJESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr Utkarsh Sharma, learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) At the outset, Mr Ekant G. Ahuja, learned advocate for the applicants states that he does not press the present application so far as applicant no.1 is concerned. Accordingly, the present application stands disposed of as not pressed qua applicant no.1.

(3.) Learned advocate appearing on behalf of the victim i.e. original complainant has tendered the affidavit-in-reply filed by the complainant. The same is ordered to be taken on record.