MANOJ VINODCHANDRA SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate Mr. Dharmik Barot on behalf of learned Advocate Mr. Tarak Damani, who request permission to file his Vakalatnama and submit documents on behalf of the first informant. Permission is granted. Vakalatnama may be filed during the course of the day.

(2.) Heard learned Advocate Mr. Tatvam Patel for learned Advocate Mr. Pranay V. Shah for the applicant, learned Additional Public Prosecutor Mr. Ronak Raval on behalf of the respondent-State and learned Advocate Mr. Dharmik Barot for learned Advocate Mr. Tarak Damani for the first informant.

(3.) Rule. Learned APP Mr. Raval waives service of rule on behalf of the respondent-State and learned Advocate Mr. Barot waives service of Rule on behalf of the first informant.