BILAL YAKUB BAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Yogesh Thakkar, learned advocate seeks permission to file his appearance for and on behalf of the original first informant. He is permitted to do so. The Registry is directed to accept the Vakalatnama of learned advocate for original first informant.

(2.) Mr. Yogesh Thakkar, learned advocate for the first informant places on record the affidavits, affirmed by 3 of the injured witnesses including the complainant.

(3.) Rule. Learned Public Prosecutor Mr. Mitesh Amin, waives service of notice of Rule for and on behalf of the respondent State as also learned advocate Mr. Yogesh Thakkar, waives service of notice of rule for and on behalf of the original complainant.