MUKESHBHAI MAGANBHAI SHIYAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Kazi, learned advocate for the applicant and Ms.Mehta, learned APP for the respondent - State through Video Conferencing.

(2.) Learned advocate for the applicant has submitted that there is typographical error in mentioning the registration number of the vehicle and, therefore, he has placed on record the amendment.

(3.) Permission as sought for is granted. Amendment to be carried out forthwith. Learned advocate for the applicant is directed to see to it that the amended application may be sent to the Registry through email as well as learned APP also. Registry is directed to accept the amended copy that may be sent by the learned advocate for the applicant and place the same on record.