ANISH MEHBOOBBHAI SANGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule on behalf of the respondent-State. Heard Mr.Pratik Jasani,learned advocate for the applicants and Ms.Maithili Mehta,learned APP for the respondent-State through video conferencing.

(2.) 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. came to be registered as C.R.No.11208044200061/2020 with Praduman Nagar Police Station, Rajkot, against the present applicant for the offences punishable under Sections 323, 504, 506 (2), 427 and 114 of Indian Penal Code .