SADIK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 10.2.2020, the Court has passed following order:-

(2.) Today learned advocate Mr. Suraj Matieda confirms identity of victims, namely Navedkhan and Jalalkhan who are present in the Court and admits correctness and genuineness of the affidavits filed by the victims through learned advocate Mr. Suraj Matieda, which are produced before this Court and the same are ordered to be taken on record. Learned advocate Mr. Suraj Matieda is permitted to file his appearance on behalf of two victims.

(3.) Rule. Learned A.P.P. and learned advocate Mr. Suraj Matieda waive service of Rule for respondent Nos. 1 and 2 respectively. Learned APP objects quashment of present proceedings on the premise of settlement.