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Judgment
B.N. Karia, J
Mr. Parthiv A. Bhatt, learned advocate submitted that he has received instructions to appear on behalf of the original complainant. He seeks
permission to file his vakalatnama and affidavit of the original complainant before the Reistry. Permission as sought for is granted. Registry is directed
to accept the same.
Rule returnable on 15/07/2021 . Learned APP waives service of notice of rule for and on behalf of the respondent â€" State of Gujarat and Mr.
Parthiv A. Bhatt, learned advocate waives service of notice of rule for and on behalf of original complainant.
Heard learned advocate Mr. Kshitij Amin for the applicant. It is submitted that the co-accused of the same offence namely Bhadreshkumar
Harmukhbhai Nayak @ Haidar is protected by the Co-ordinate Bench of this Court in Criminal Misc. Application No.5318 of 2021 and the matter is
pending for adjudciation. He has further submitted that another co-accused is already released on regular bail by the competent court.
Considering the facts and arguments advanced by the learned advocate for the applicant, the applicant shall not be arrested by the Investigating
Officer till the next date of hearing. The applicant shall cooperate the Investigating Officer as and when required.