JIGARBHAI KESHABHAI DEVIPUJAK Vs. STATE OF GUJARAT
LAWS(GJH)-2017-7-23
HIGH COURT OF GUJARAT
Decided on July 11,2017

Jigarbhai Keshabhai Devipujak Appellant
VERSUS
STATE OF GUJARAT Respondents

JUDGEMENT

G.R.UDHWANI, J. - (1.) The vakalatnama filed by learned advocate Mr. Darshit Brahmbhatt for the complainant be accepted.
(2.) RULE. Respondents waive service.
(3.) Heard learned advocate, for the applicant and learned APP, for the respondent-State.;


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