DINESH MAGANBHAI SAKARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent - State.

(2.) Learned advocate Mr.Hardik Dave has submitted that he has received instruction to appear on behalf of the first informant and he shall file his Vakalatnam along with affidavit. He has further submitted that in view of the aforesaid undertaking appropriate order may be passed and it may be observed that such undertaking may be filed before the Registry. The Registry shall accept the Vakalatnama.

(3.) Heard the learned advocates for the respective parties by video conferencing.