SHAIKH SARFARAJ Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Learned advocate Mr. Arbaazkhan Pathan states that he has an instructions to appear for the original complainant - private respondent. He is permitted to file his appearance forthwith. He further states that he has already filed settlement affidavit duly sworn by the original complainant, which is at page-18 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.