ALTAFHUSSAIN AABEDHUSSAIN BUKHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates appearing for the respective parties through video conferencing.

(2.) Learned advocate Ms. Shivangi Vyas states that she has an instructions to appear for the original complainant - private respondent(s). She is permitted to file her appearance forthwith. She further states that settlement affidavit duly sworn by the original complainant is already filed, which is at page-35 to the application confirming the settlement.

(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.