KHODABHAI BACHUBHAI KHASIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicants states that the matter has already been settled between the parties outside the Court.

(2.) Learned advocate Mr. Gaurang Chauhan appears for the original complainant respondent No.2 and states that the matter has already been settled between the parties. He seeks permission to file his Vakalatnama. Registry shall accept his Vakalatnama. He has already filed affidavit of original complainant which is annexed at Annexure-C to the present application.

(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.