DEVENDRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Manan Mehta, learned Additional Public Prosecutor waives service of notice of rule on behalf of respondent.

(2.) Mr.Y.J.Patel appears for original complainant and states that he has instructions to appears for original complainant and he may be permitted to file vakalatnaka in the Registry. The Registry is directed to accept the vakalatnama of Mr.Patel for the original complainant.

(3.) Heard learned advocate Mr.Barot for the applicant, learned Additional Public Prosecutor Mr. Mehta for the respondent - State and learned advocate Mr.Y.J.Patel appearing for the original complainant. Mr.Patel is permitted to file his vakalatnama for original complainant.