LAWS(GJH)-2023-7-557

RAMILABEN PRABHULAL RAJGOR Vs. STATE OF GUJARAT

Decided On July 10, 2023
Ramilaben Prabhulal Rajgor Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard Mr. Jigneshkumar Nayak, learned advocate on record for the applicant-original complainant.

(2.) Rule returnable forthwith.

(3.) Learned APP waives service of notice of Rule for and on behalf of the respondent - State.