LALABHAI @ HITENDRASINH CHATRASINH CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable on 10th January 2018. Learned Additional Public Prosecutor Mr. KP Raval waives service of notice of Rule for and on behalf of the respondent no.1. Respondent no.2 be served through concerned Police Station.

(2.) Permission sought for by the learned advocate for the petitioner to replace certified copy of FIR is hereby granted.

(3.) Heard learned Sr. Advocate Mr. R.S. Sanjanwala with Mr. Manan A. Shah, learned advocate appearing on behalf of the petitioner and learned Additional Public Prosecutor Mr. KP Raval appearing on behalf of the respondent no.1.