MOHMMAD HARUN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Under the instructions, learned advocate for the applicants does not press this application qua the applicant no.1 and seeks permission to withdraw the same. Permission, as sought for; stands granted. Present application stands disposed of as withdrawn qua the applicant no.1.

(2.) Mr. Daxesh Barot, learned advocate states that he has received instructions to appear for and on behalf of the respondent no.2 and sought permission to appear on behalf of the respondent no.2. Permission; as sought for; stands granted. He shall file his Vakalatnama before the Registry. Registry shall accept the same.

(3.) Rule. Learned APP waives service of notice of rule for and on behalf of the respondent no.1-State and learned advocate Mr. Daxesh waives service of notice of rule for and on behalf of the respondent no.2.