SURYAKANT VIJAYSINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Shivam Choksi, learned advocate for the applicant, learned A.P.P. Ms.Mehta for respondent No.1 - State and learned advocate Mr.Siraj Shah 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 C.R. No.I-?120 of 2018 registered with Waghodia Police Station, District-?Vadodara (Rural), complaining about the offences punishable under Sections 363 and 366 of the Indian Penal Code against the present applicant.