SHASHIKANT NAVINCHANDRA PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates appearing for the respective parties. Learned advocate Mr. Aditya Parikh states that he has an instructions to appear for the respondent No.2 - complainant. He is permitted to file his appearance forthwith.

(2.) Mr. Aditya Parikh, learned advocate has tendered affidavit filed by the original complainant respondent No.2 as well as Vakaltnama. The same is ordered to be taken on record.

(3.) Rule. Learned Additional Public Prosecutor as well as learned advocate appearing for the Complainant waive service of Rule on behalf of the respective respondents.