SANJAYBHAI GORDHANBHAI PANDAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend. Learned advocate Ms. Medha N. Pandya is permitted to place on record the relevant documents.

(2.) Heard Ms. Pandya, learned advocate for the applicant - original complainant.

(3.) Rule returnable forthwith. Learned APP waives service of Rule on behalf of the respondent No.1 - State.