LAWS(GJH)-2020-9-820

NADIRKHAN Vs. STATE OF GUJARAT

Decided On September 30, 2020
Nadirkhan Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Learned advocate for the applicants states that the matter has already been settled between the parties outside the Court.

(2.) Learned advocate Mr. Hitendra Rajput for the original complainant respondent No.2 states that the matter has already been settled between the parties.

(3.) Rule. Learned Additional Public Prosecutor as well as learned advocate appearing for the Complainant waive service of Rule on behalf of the respective respondents.