CHANDRAKANT H PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri L.B. Dabhi, learned APP waives service of notice of rule on behalf of respondent no. 1 and Shri Mangukiya, learned advocate wavies service of notice of rule on behalf of respondent no. 2.

(2.) IT is reported by Shri Mangukiya, learned advocate that he has already filed the Vakalatnama in the Registry today on behalf of respondent no. 2.

(3.) THE Complaint has been lodged against the applicants, who are the practicing lawyers practicing at the Court at Ahmedabad Rural, at Shahpur Police Station for the offences punishable under Sections 394-B, 186, 506(2) and 114 of the Indian Penal Code.