SHERUNATH GULABNATH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to correct the District.

(2.) Mr.Nisarg Shah, learned advocate states that he has instruction to appear on behalf of the original complainant. He has identified the original complainant, who is present in the Court and has filed Affidavit of the original complainant, which is taken on record.

(3.) Rule. Ms.Jirga Jhaveri, learned Additional Public Prosecutor waives service of Rule on behalf of the respondent