HARESHBHAI RAGHAVJIBHAI VARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of Rule on behalf of the respondent No.1 State.

(2.) Heard Mr. Abhishek Sharma, learned advocate for the applicant - original complainant. At the outset, he has invited attention of this Court to the order dtd. 9/2/2022 passed in Criminal Misc. Application No.3278 of 2022 and the order dtd. 17/2/2021 passed in Criminal Misc. Application No.2217 of 2021. He has submitted that the cognate matter arising out of similar facts of the case and similar issues at the instance of the same complainant against different accused, has been admitted.

(3.) From the record, it transpires that notice to respondent No.2 - original accused has been duly served, however, he has chosen not to appear before this Court.