DASRATHJI RANCHHODJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Poojara, learned advocate for the applicants, Ms.Thakker, learned APP for the respondent - State and Mr.Popat, learned advocate for respondent No.2 - complainant.

(2.) 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. came to be registered at C.R.No.- 11216025200029 of 2020 with Santej Police Station, Gandhinagar for the offences under Sections 406, 420, 465, 467, 468, 471, 120B and 114 etc. of the Indian Penal Code .