YOGENDRA BHALABHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the prayer clause by amending the C.R.No.

(2.) Learned advocate Mr. A. R. Shah has received instruction to appear on behalf of respondent No.2 - original complainant. He is permitted to file his Vakalatnama in the Registry. Registry to accept the same.

(3.) Rule. Learned APP Mr. Ronak Raval and learned advocate Mr. A. R. Shah waive service of notice of Rule for respondent no.1 - State and respondent no.2 - original complainant, respectively.