JIGNESHKUMAR SAJANSINH RATHOD 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. Ajaypratap R. Chauhan for the original complainant -respondent No.2 states that the matter has already been settled between the parties. He states that affidavit of original complainant has already been placed on record at Annexure-B 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.