VIPUL DAHYABHAI GAZIPARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Shakeel Qureshi, learned advocate for the petitionera, Mr.Mahesh Poojara, learned advocate for respondent no.2 and Ms.Moxa Thakker, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(2.) In view of the order dated 02.12.2020, the identity proof of the complainant as well as victim is placed on record, which is taken on record.

(3.) It is reported by the learned APP that the settlement arrived at between the parties is genuine one.