HARESHBHAI GORDHANBHAI SAVALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Beladiya, learned advocate for the applicants, learned A.P.P. Ms.Mehta for respondent No.1 - State. At this stage, learned advocate Mr.Danish Mavadhiya appears and states that he has instructions to appear on behalf of respondent No.2 - complainant and he will file his Vakalatnama. Permission is granted. Registry to accept his Vakalatnama on behalf of respondent no.2.

(2.) Rule. Learned advocates appearing for the respective respondents waive service. With the consent of the parties and 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.Part A- 11210022201579 of 2020 with Kapodara Police Station, Surat City, District-Surat complaining about the offence under Section 379 of the Indian Penal Code.