ROHAN DEVENDRABHAI OZA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. N.V. Raval, learned advocate states that he has instructions to appear for the respondent no.2-original complainant and seeks permission to file Vakalatnama with the Registry. Permission is granted. Registry is directed to accept the same.

(2.) Heard Ms. Archita Jani, learned counsel for the applicants, Mr. Manan Maheta, learned APP for the respondent State and Mr. N.V.Raval, learned counsel for respondent No.2 - original complainant.

(3.) Rule. Learned advocates appearing for the respective respondents waive service of Rule on behalf of the respective respondents.