HASANALI AAZAMALI RAFIQBE ALISIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates appearing for the respective parties through video conference.

(2.) Learned advocate Mr. Maulik Soni states that he has an instructions to appear for the respondent No.2 - complainant. He further submits that he has already filed Vakaltnam as well as 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.