SHIVRAJBHAI MOTBHAI KHAVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Laxmansinh Zala, learned advocate for the applicants, Ms. Krina Calla, ld. APP for the respondent State and Mr.Parimalsinh Vaghela, 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 applicants and respondent No.2 has been resolved amicably, present application is taken up for its disposal forthwith.