POOJA MANU PRASHANT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though ordinarily this Court could have issued rule and called for papers; however, today, since the Investigating Officer is present along with papers and has submitted a report dtd. 3/7/2023 addressed to learned APP of this Court and therefore, as the Court had the benefit of considering the material on record as well as the material against present applicant, which has come out of investigation, which has taken place till today, the matter is taken up for hearing today itself.

(2.) Rule. Learned Additional Public Prosecutor waives service of rule for respondent - State.

(3.) With consent of learned advocate for the applicant and learned APP for respondent-State, the matter is taken up for hearing.