GHANSHYAMBHAI PRABHATBHAI JALU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicants does not press present application qua applicant No.2 - Shri Bharat Raghubhai Kugashiya. The present application stands disposed as not pressed qua applicant no.2.

(2.) Learned advocate Mr.Urvesh Prajapati states that he has instructions to appear for respondent No.2 - complainant. He is permitted to file his Vakalatnama.

(3.) Rule. Learned A.P.P. Ms.Pathak and learned advocate Mr.Prajapati waive service of Rule for respondent Nos.1 and 2 respectively.