LAWS(GJH)-2020-3-428

HASAN DOSTALI BALOCH Vs. STATE OF GUJARAT

Decided On March 12, 2020
Hasan Dostali Baloch Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This Court vide order dated 18.02.2020 has passed following order :-

(2.) Today, learned advocate Mr. R.S.Zeena for respondent no.2 and 3 has produced further affidavit of respondent no.2 and 3 which is ordered to be taken on record.

(3.) Rule. Learned A.P.P. and learned advocate Mr. R.S.Zeena waive service of Rule for respondent Nos.1 and 2 and 3 respectively.