HARDIKBHAI ATULKUMAR DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr. L.B. Dabhi for respondent no.1 State and learned advocate, Mr. Niyant Bhimani for respondent no.2 Original Complainant waive service of notice of Rule.

(2.) Heard learned advocate, Mr. Jeet Rajyaguru for the applicants, learned APP, Mr. L.B. Dabhi for respondent no.1 State and learned advocate, Mr. Niyant Bhimani for respondent no.2 Original Complainant.

(3.) With the consent of learned advocate for the applicants and learned advocate for respondents, present application is taken up for final disposal today.