AJAYSINH RAJENDRASINH ZALA Vs. MANUBHAI PURSHOTTAMBHAI VAGHELA

JUDGEMENT

(1.) Learned APP wavies service of rule for the Respondent No.2-State, whereas, Respondent No.1-Manubhai Purshottambhai Vaghela, the original complainant, who is present before this Court today waives for himself.

(2.) Respondent No.2 submits that he requires legal aid.

(3.) Let him be provided the legal aid for the purpose of contesting appeal. The Secretary, Gujarat High Court Legal Services Committee, is REQUESTED to allot an advocate to Respondent No.1- original complainant from the advocates empaneled before it.