KRISHNABA MAHENDRASINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Yash Joshi, learned advocate states that Mr. L.N. Zala, learned advocate has instructions to appear on behalf of the original complainant and shall file his appearance. Learned advocate Mr. L.N. Zala is permitted to file his Vakalatnama.

(2.) Rule. Mr. Yash Joshi, learned advocate waives service of notice of Rule on behalf of Mr. L.N. Zala, learned advocate appearing for the original complainant.

(3.) Heard Mr. Dipen K. Dave, learned advocate for the applicants and Ms. Maithili Mehta, learned Additional Public Prosecutor for the respondent-State.