ASHOKBHAI HARAKHCHANDBHAI KATIRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Pawan Barot appears for respondent no.2 and states that he will file his Vakalatnama on behalf of responde nt no.2. He is permitted to file his Vakalatnama. Registry is directed to accept the same. Heard Mr.Dave, learned advocate for the applicant, learned A.P.P. Ms.Mehta for respondent No.1 - State and learned advocate Ms.Pawan Barot for respondent No.2 - complainant through video conferencing.

(2.) Rule. Learned advocates for the respective respondents waives service of notice of rule. 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. being I-C.R. No.101 of 2019 came to be registered with Rajkot City "A" Division Police Station, complaining about the offences punishable under Sections 323, 324, 504, 506 (2) and 114 of the Indian Penal Code and under Section 37 (1) and 135 (1) of the Gujarat Police Act against the present applicants.