ALPESHKUMAR PRATAPJI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed. Amendment to be carried out forthwith.

(2.) Learned advocate Mr.Darshit H Raval submits that he has received instructions to appear for respondent no.2-original complainant. He is permitted to file vakalatnama in the Registry.

(3.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule for respondent No.1 State and learned advocate Mr.Darshit H Raval waives service of notice of Rule for respondent No.2.