SAGARBHAI BHARATBHAI BHAVSAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Perused the Note for Speaking to Minutes.

(2.) The Note for Speaking to Minutes is filed with a prayer to correct the name of the applicant which is shown in the Writ as 'Sagarbhai Bharatbhai Bhavsar', in place of his real name, i.e. 'Sagarbhai Bharatbhai Parmar'.

(3.) The Court has verified from the certified copy of the First Information Report as well as the true copy of the judgment of the learned Additional Sessions Judge, Jamnagar that the correct name of the applicant is 'Sagarbhai Bharatbhai Parmar'.