DURGESH KANAIYA BARSATI YADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Kishan Daiya, states that he has instructions to appear for respondent No.2 - complainant and the victim in both the matters.

(2.) Rule. Learned A.P.P. and learned advocate Mr. Kishan Daiya waive service of Rule for respondent Nos.1 and 2 respectively in both the matters.

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