HITENDRASINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Krunal Shahi states that he has instructions to appear for and on behalf of the original complainant and he may permitted to file his Vakalatnama on behalf of the original complainant.

(2.) Permission as prayed for is granted.

(3.) Registry is directed to accept the Vakalatnama of learned advocate Mr. Krunal Shahi for the original complainant.