SALMANKHAN MUNNAVERKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates appearing for the parties, present application is taken up for final disposal today.

(2.) Learned advocate Mr.M.M. Pathan states that he has received instructions to appear on behalf of respondent No.2 - original first informant. He is permitted to file his Vakalatnama in the Registry. Registry to accept the same.

(3.) Rule. Learned APP Mr. Ronak Raval for respondent no.1 and learned advocate, Mr.M.M. pathan for respondent no.2 waive service of notice of Rule.