KALPESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Jigar Dave, learned advocate for the applicant states that the matter has already been settled between the parties outside the Court.

(2.) Learned advocate Mr.Kandera for respondent No.2-original complainant states that the matter has already been settled between the parties outside the Court and he has already filed settlement affidavit duly sworn by the original complainant, which is 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.