SANJAYBHAI BHIKHABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend. Necessary amendment be carried out forthwith.

(2.) Rule. Learned Additional Public Prosecutor as well as learned advocate appearing for the Complainant waive service of Rule on behalf of the respective respondents.

(3.) Heard the learned advocates appearing for the respective parties. Learned advocate Mr. Ashok Purohit states that he has instructions to appear for the respondent No. 2 - complainant. He is permitted to file his appearance forthwith.