KISHANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment in regard to correction in the name of respondent no.2 original complainant in both the matters are allowed.

(2.) Mr. Pranav Raval, learned advocate submitted that he appears for respondent no.2 original complainant in both the matters and seeks permission to file vakalatnama. The Vakalatnama be taken on record.

(3.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Mr. Pranav Raval, learned advocate, waive service of notice of rule on behalf of respondents No.1 & 2 respectively.