ASHWINBHAI AMARATLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Rajesh Soni, learned advocate for the applicant and Ms. Krina Calla, ld. APP for the respondent State through Video Conferencing. Mr.Nitesh Patel, learned counsel states that, he has received instructions to appear for respondent No.2 - original complainant as well as respondent No.3 injured witness and shall file his vakalatnama for the same.

(2.) Rule. Learned advocates appearing for the respective respondents waive service of Rule on behalf of the respective respondents.

(3.) Considering the issue involved in the present petition and with consent of the learned advocates for the respective parties as well as considering the fact that the dispute amongst the applicant and respondent Nos.2 and 3 has been resolved amicably, present petition is taken up for its disposal forthwith.