VIJAYBHAI VIHABHAI DER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Anurag Rathore, learned advocate for Mr. Ashish Dagli, learned advocate for the applicant and Ms. Moxa Thakkar, learned A.P.P. for respondent No.1 - State and learned advocate.

(2.) Mr. Poojara, learned advocate submits that he has instructions to appear on behalf of respondent No.2- complainant and seeks permission to file his Vakalatnama before the Registry. Permission is granted. Registry is directed to accept the same and place it on record.

(3.) Rule. The learned advocates for the respective parties waive service of notice of Rule.