VIKRAM ASHOKBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed with the following prayers:

(2.) The brief facts as averred in the application are as under:

(3.) Heard learned advocate Mr.Bharda for the applicant and learned APP for respodnent-state. Though served, none appears for the respondent no.2-complainant. The matter is taken up for final hearing.