VIMAL CHUNILAL GUJARAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Chitrajeet Upadhyay with learned Advocate Mr. Yash G. Patel on behalf of the applicant, learned Additional Public Prosecutor Mr. Ronak Raval on behalf of the respondent-State.

(2.) Learned Advocate Mr. D.K. Puj states that he has instruction to appear for the first informant and he seeks permission to file Vakalatnama. Permission is granted. Learned Senior Advocate Mr. Percy Kavina appears with learned Advocate Mr. D.K. Puj on behalf of the first informant. Affidavit filed by the first informant is taken on record.

(3.) Rule. Learned APP as well as learned Advocate Mr. Puj waive service of rule on behalf of respective respondents.