DIPU UDAYCHAND MANDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, learned Advocate Ms. Jahnavi Panchal would submit that she has instructions to appear on behalf of the first informant and that she may be permitted to file Vakalatnama. Permission is granted.

(2.) Learned Advocate Ms. Panchal tenders an affidavit of the first informant, who is present in the Court. The same is directed to be taken on record.

(3.) Heard learned Advocate Mr. Kishan N. Brahmbhatt for the applicant, learned Additional Public Prosecutor Mr. Ronak Raval on behalf of the respondent-State and learned Advocate Ms. Jahnavi Panchal on behalf of the first informant.