HIRENBHAI VIBHABHAI VIRDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment submitted by the learned advocate for the applicants is ordered to be taken on record. The same is allowed. Necessary amendment be carried out forthwith.

(2.) Learned A.P.P. Ms.Nisha Thakore appears for respondent No.1 - State and learned advocate Mr.Nilay Thakar appears for respondent No.2 - complainant and respondent No.3 - injured.

(3.) Rule. The respondents waive service.