BHARATSING SUJMALSING VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Ajay Oza states that he has received instructions to appear on behalf of the original first informant. He is permitted to file his Vakalatnama in the Registry. Registry to accept the same.

(2.) Rule. Learned APP, Mr. Ronak Raval for respondent no.1 - State and learned advocate, Mr. Ajay Oza for respondent no.2 - Original Complainant waive service of notice of Rule.

(3.) Heard learned advocate, Mr. Mahendra U. Vora for the applicant, learned APP, Mr. Ronak Raval for respondent no.1 - State and learned advocate, Mr. Ajay Oza for respondent no.2 - Original Complainant, who is permitted to file his Vakilatnama in the Registry.