MAHESHBHAI SHIVABHAI KAVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Jay Trivedi states at bar that he has instructions to appear for the original complainant. He permitted to appear for the original complainant and assist learned APP.

(2.) Rule. Learned APP waives service of notice of rule for the respondent State.

(3.) Heard learned advocate for the applicant, learned advocate for the original complainant and learned APP for the respondent State.