WAGHELA JITENDRASINH SHANKUJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocate for the appellantoriginal accused.

(2.) The appeal is admitted. Learned APP waives service of notice of admission on behalf of the respondent-State.

(3.) At the request of learned advocate for the appellant-accused the matter is taken up for final hearing today, to which the learned APP and the learned advocate for the original complainant has no objection.