SHRI RASHMIN R SHAH Vs. RAJKUMAR MEGHRAJ SOREWALA

JUDGEMENT

(1.) HEARD. Rule.

(2.) MR. Modi waives service for the respondent no.1 and the learned APP appears for the State. By consent of the parties Rule is made returnable forthwith.

(3.) BY consent Rule is made absolute in terms of prayer clause (a) and the application submitted by the accused for permission to cross-examine PW No.1 and PW No.2 before framing the charge is hereby allowed. Trial is expedited.