RASHID MOHAMMED RAFIQ SANDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Ms.Shivangi Vyas, states that she has instructions to appear for respondent No.2 - complainant and victim - Ms.Namira Salimbhai and seeks permission to file appearance. Permission is granted.

(2.) Rule. Learned A.P.P. and learned advocate Ms.Shivangi Vyas waive service of Rule for respondent Nos.1 and 2 respectively.

(3.) With the consent of learned advocate for the applicant and learned advocate for respondent No.2 - original complainant and victim, present application is taken up for final disposal today. The parties are present before the Court alongwith their respective learned advocates.