LAKHABHAI KALUBHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr. Ronak Raval for respondent no.1 - State and learned advocate, Mr. Mahesh Poojara for respondent no.2 - Original Complainant waives service of notice of Rule.

(2.) Heard learned advocate, Mr. Kishan H. Daiya for the applicants, learned APP, Mr.Ronak Raval for respondent no.1 - State and learned advocate, Mr. Mahesh Poojara 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.