SIRAJBHAI YUSUFBHAI DAULTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.I.H.Syed, learned senior advocate for Mr. Prithul Parimal, learned advocate for the applicants states that the matter has already been settled between the parties.

(2.) Mr.Jayprakash Umot, learned advocate states that he has an instructions to appear for the respondent No.2 - complainant. He is permitted to file his Vakaltnama as well as relevant documents before the Registry and the Registry shall accept the same. Learned advocate Mr.Umot has tendered Affidavit duly sworn by the respondent No.2-original complainant confirming the settlement. The same is ordered to be taken on record.

(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.