PARBAT GANESHBHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Abhishek Joshi, learned advocate for the applicant, Ms. Krina Calla, ld. APP for the respondent State and Mr. R.B.Thakor,learned counsel for respondent No.2 original complainant through Video Conferencing.

(2.) Rule. Learned advocates appearing for the respective respondents waive service of Rule on behalf of the respective respondents.

(3.) Considering the issue involved in the present petition and with consent of the learned advocates for the respective parties as well as considering the fact that the dispute amongst the applicant and respondent No.2 has been resolved amicably, present petition is taken up for its disposal forthwith.