VIKASH JASHVANTBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Bhavin Shah for Mr. Viral Detroja on behalf of the appellant, learned Additional Public Prosecutor Mr. Ronak Raval on behalf of the respondent no.1- State. Learned Advocate Mr. M.B. Rana would submit that he has instruction to appear on behalf of the first informant and that he may be permitted to file his Vakalatnama during the course of the day. Permission is granted.

(2.) Admit. Learned APP waives service of notice on behalf of the respondent no.1 - State and learned Advocate Mr. Rana waives for the respondent no.2.

(3.) This matter is taken up for final hearing with the consent of learned Advocates for the respective parties.