PATEL YOGESH RAJUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Ms.Krina Calla, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent-State of Gujarat.

(2.) HEARD Mr.Hardik Jani, learned advocate for the applicant; Ms.Krina Calla, learned Additional Public Prosecutor for the respondent-State and Mr.Jay Acharya, learned advocate for the injured person.

(3.) THE applicant, the complainant and other injured witnesses are co-employees and are working in Deep Kiran Food Pvt. Ltd. At Dantali, Kalol and as per FIR, dispute between Gyan Bahadur and Mahesh Rawal took place in the company, the complainant and other witnesses were removed from the service. Thereafter, four named persons and other four to five un-named persons caused injuries to the original complainant and witnesses on different parts of the body.