ARPAN KESHAVLAL MADHUKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Jigar B. Oza is appearing for the Complainant and is permitted to file is Vakalatnama before the Registry. Registry to accept the same.

(2.) Heard learned advocate Mr.N. V. Raval for the applicant, learned APP Mr.Utkarsh Sharma for the respondent-State and learned advocate Mr.Jigar B. Oza for the complainant.

(3.) Rule. Learned APP waives service of notice of rule for and on behalf of the respondent-State and learned advocate Mr.Jigar B. Oza waives service of notice of rule for and on behalf of the complainant.