VINAYBHAI LALLUBHAI NINAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Pawan Barot states that he has instructions to appear for the victim. He is permitted to file his appearance.

(2.) The victim girl is present before the Court and admits correctness and genuineness of the affidavit filed by her through her learned advocate. Learned advocate Mr.Barot identifies the victim girl and confirms correctness and genuineness of the affidavit filed by her annexed with the application.

(3.) Rule. Learned A.P.P. and learned advocate Mr. Pawan Barot waive service of Rule for respondent Nos.1 and the victim respectively.