PATEL MUKESHBHAI ATAMARAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate Mr. Tejas Satta on behalf of the applicants would submit that applicant no. 6 is arrested. In view of the statement of learned Advocate Mr. Satta that applicant no. 6 is arrested, the application has become infructuous qua applicant no.6.

(2.) As far as applicants no. 1 to 5 are concerned, this Court has heard learned Advocate Mr. Tejas Satta on behalf of the applicants and learned Additional Public Prosecutor Mr. Ronak Raval on behalf of the respondent-State. Learned Advocate Mr. J.M. Barot would submit that he has instruction to appear on behalf of the first informant and that he may be permitted to file his vakalatnama on behalf of the first informant. Permission is granted.

(3.) Rule. Learned Additional Public Prosecutor waives service of rule on behalf of the respondent-State.