MITESH MEGHNATHI BHIKHANGIRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed by the applicants for the following reliefs:

(2.) Heard Mr. Ruturaj Nanavati, learned advocate for the applicants and Ms. Moxa Thakkar, learned APP for the respondent State and Mr. Kaivan Patel, learned advocate for respondent No.2 - complainant.

(3.) Earlier, report was received from the Police Authority that compromise is arrived at due to threat given by the relatives of the applicants. In that view of the matter, necessary material was placed by the applicants as well as the original complainant by way of further affidavit of Mr. Sajidbhai Mohmmadbhai Hussain as well as Shehnazben Sajid Hussain Hala, who is wife of the complainant.