CHANDRESHBHAI JAGDISHBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate Mr. S.A. Pathan would submit that he has instructions to appear on behalf of the respondent No.2-original complainant, who is present in the Court and whereas he would be filing his Vakalatnama during the course of the day.

(2.) Heard learned Advocate Mr. M.M. Saiyad for learned Advocate Mr. Kamleshbhai P. Chavda for the petitioner, learned APP Mr. J.K. Shah for the respondent-State and learned Advocate Mr. S.A. Pathan for the respondent No.2.

(3.) Learned Advocate Mr. Saiyad tenders a draft amendment. The same is granted, to be carried out forthwith.