RUPESH @ RUPA RAMANBHAI KATARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Vide order dated 21.08.2019, this Court has passed following order: -

(2.) Though notice issued to respondent no.2 is served, she has chosen not to appear before this Court.

(3.) Rule. Learned A.P.P. waive service of Rule for respondent No.1. Learned APP objects quashment of present proceedings on the premise of settlement.