MUKESHBHAI VERSHIBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicants states that the matter has already been settled between the parties outside the Court and the compromise deed is also annexed at Annexure-B to this application.

(2.) Learned advocate Mr. R.J. Goswami appears for the original complainant respondent No.2 and states that he has already filed his Vakalatnama and the matter has already been settled between the parties.

(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.