SALAMAN RAFIK BISMILLAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) EARLIER this Court has issued rule on 23.5.2014. Learned Additional Public Prosecutor Mr.K.P.Rawal waives service of notice of rule on behalf of the respondent -State.

(2.) HEARD learned advocates for the parties.

(3.) LEARNED advocate for the applicant has drawn the attention of this Court to statement of the victim at annexure"B". He pointed out that at the time of hearing, police has completed the investigation and the charge -sheet is already filed.