RAKESHBHAI SURESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Upadhyay, learned advocate for the applicants, Ms.Thakker, learned APP for the respondent - State and Mr.Modi, learned advocate for respondent No.2 - complainant.

(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 at C.R.No.I- 76 of 2015 with Devgadh Bariya Police Station, Dahod for the offences under Sections 363, 366 and 114 etc. of the Indian Penal Code.