DHUN JIMMY JAL VAJIFDAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Vanrajsinh Damor states that he has instructions to appear on behalf of respondent No.2 - original complainant. He is permitted to file his vakalatnama during the course of the day.

(2.) Rule. Ms.Maithili Mehta, learned APP waives service of notice of rule on behalf of State respondent and learned advocate Mr. Damor waives service of notice of rule on behalf of respondent No.2 - original complainant.

(3.) At the outset, learned advocate Ms. Tejal Vashi tenders draft amendment whereby the petitioner prayed for substitution of para 5 of the petition. Draft amendment is granted. Amendment to be carried out during the course of the day.