SAMIRKHAN RAFIKKHAN PATHAN Vs. STATE OF GUJARAT

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. Sachin Ghuge states that he has an instruction to appear for the for the original complainant respondent No.2. He is permitted to file his Vakaltnama before the Registry and the Registry shall accept the same. He further states that matter has already been settled between the parties and he has already filed settlement affidavit duly sworn by the original complainant, which is at Annexure-B to the application confirming the settlement.

(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.