GULAMNABI MALANGBHAI MANSURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.P.P.Majmudar, learned advocate is permitted to file his appearance on behalf of the original complainant and shall file his appearance within a period of three days. Mr.Majmudar, learned advocate has also placed a copy of affidavit on behalf of the original complainant and the same is taken on record.

(2.) The present application is taken up for final hearing since the papers of investigation are taken before this Court in the case of the co­accused matter i.e. Criminal Misc. Application No. 951 of 2016.

(3.) Rule. Ms.M.D.Mehta, learned APP, waives service of notice of Rule on behalf of respondent­State and Mr.P.P.Majmudar, learned advocate, waives service of notice of Rule on behalf of the original complainant.