LAWS(GJH)-2023-4-299

GHANSHYAMBHAI VAGHELA Vs. STATE OF GUJARAT

Decided On April 13, 2023
Ghanshyambhai Vaghela Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Brijendra Chahal for learned advocate Ms. Ketki P. Jha for the applicant and learned APP Ms. Krina Calla for the respondent - State.

(2.) Learned advocate Mr. Sanjay Prajapati states that he is appearing on behalf of the original complainant. He may be permitted to file his Vakalatnama.

(3.) Permission as prayed for is granted.