VASANTBHAI NANDLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. P. R. Abhichandani with learned advocate Mr. P. S. Patel, for the applicants, learned advocate Mr.Prerak Oza, who is permitted to appear on behalf of the original complainant on oral request and Ms. C.M. Shah, learned Additional Public Prosecutor for the respondent -State through video conference.

(2.) Rule returnable forthwith. Ms. C.M. Shah, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent -State.

(3.) Learned advocate Mr.Prerak Oza seeks permission to file his Vakalatnama. Permission as prayed for is granted. Registry is directed to accept the Vakalatnama of learned advocate Mr.Prerak Oza.