MAHESHBHAI SOMABHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Vaibhav Vyas, learned advocate for the applicant, learned A.P.P. Ms.Mehta for respondent No.1 - State and learned advocate Ms.Avanika Pancha for respondent No.2 - complainant through video conferencing.

(2.) Rule. Learned advocates for the respective respondents waives service of notice of rule. Considering the short dispute involved as also the settlement between the parties, the matter is taken up for final hearing today.

(3.) An F.I.R. being C.R. No.11191003200897 of 2020 registered with Khokhra Police Station, Ahmedabad City, complaining about the offences punishable under Sections 307, 294 (b), 506 (2) and 114 of the Indian Penal Code and Section 135 (1) of the Gujarat Police Act came to be registered against the present applicant.