- (1.) Due to outbreak of Coronavirus (COVID-19), the lawyers are not appearing in the Court.
(2.) Heard Mr. Ajay Kumar Jain, learned counsel for the petitioner and Mr. Sneh Deep Khyaliya, learned counsel for the complainant, through video calling as well as learned Public Prosecutor, who is present in the Court.
(3.) Defect(s) pointed out by the Office are waived.;