ARVINDJI @ PAKO HALAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. J.V. Padhiyar, states that he has instructions to appear for the victim Ms. Shraddhaben. Though respondent No.2 is served, he chose not to appear before the Court.

(2.) Rule. Learned A.P.P. waives service of Rule for respondent No.1.

(3.) With the consent of learned advocate for the applicant and learned advocate for the victim, present application is taken up for final disposal today. The mother of the victim is present before the Court.