BHARATBHAI HARGOVINDBHAI BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri M.R.Mengde, learned APP waives service of rule on behalf of the respondent State.

(2.) Pursuant to the order passed by this Court dated 7.8.2007 and the notice issued by this Court, respondent No.2 original complainant is personally present in the Court.

(3.) Heard the learned advocate appearing for the applicant and respondent No.2 Amrutbhai Hirabhai Patel party-in-person.