LAWS(GJH)-2020-12-1370

INDRAJITSINH MADHUBHAI RANA Vs. STATE OF GUJARAT

Decided On December 21, 2020
Indrajitsinh Madhubhai Rana Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Learned advocate for the applicants states that the matter has already been settled between the parties outside the Court.

(2.) Learned advocate Ms.Palak Jadeja states that she has an instructions to appear on behalf of the original complainant-respondent No.2. She is permitted to file her appearance forthwith. Registry to accept her Vakalatnama. She further states that she has already filed settlement affidavit duly sworn by the original complainant which is at Annexure-B confirming the same.

(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.