SHAURYA Vs. STATE OF GUJARAT
LAWS(GJH)-2021-7-181
HIGH COURT OF GUJARAT
Decided on July 07,2021

Shaurya Appellant
VERSUS
STATE OF GUJARAT Respondents

JUDGEMENT

Vipul M.Pancholi,J. - (1.)Learned advocate Mr.Rashesh Patel states that he has instructions to appear for respondent No.2 complainant. He is permitted to file his Vakalatnama.
(2.)With the consent of learned advocates appearing for the parties, present application is taken up for final disposal today.
(3.)Rule. Learned APP Mr. Devnani for respondent no.1 and learned advocate, Mr. Patel for respondent no.2 waive service of notice of Rule.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.