HITESHBHAI BABUBHAI VANKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Vatsal Prajapati, learned advocate submits that he has instructions to appear on behalf of the original complainant and submitted that he has no objection if the present applicant is released on bail.

(2.) He is permitted to file his appearance.

(3.) 1. RULE. Learned APP waives service of rule for the respondent-State.