MOHAMMAD VAJID Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Vasim Pathan states that he is appearing for the original complainant - Shahban Tufel Ahmed Ali and requests that he may be permitted to file vakalatnama on behalf of the original complainant. The Registry is directed to accept vakalatnama of learned advocate Mr.Pathan appearing for the complainant. Since the original complainant - Shahban Tufel Ahmed Ali is minor, father of the complainant Ansari Tufel Ahmed has tendered affidavit dtd. 17/6/2022 on behalf of the complainant, which is ordered to be taken on record.

(2.) Rule. Ms. Maithili Mehta, learned APP waives service of rule on behalf of State respondent and learned advocate Mr.Vasim Pathan waives service of rule on behalf of original complainant.

(3.) Heard learned advocate Mr.Nabilkhan Yusufzai for the applicant, learned Additional Public Prosecutor Ms. Maithili Mehta for the respondent - State and Mr.Pathan, learned advocate for the complainant.