JYANTIBHAI POPATBHAI ZANPADIYA 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.

(2.) Learned advocate Mr. Devansh Dave for the original complainant respondent No.2 states that the matter has already been settled between the parties. He seeks permission to file his Vakalatnama. Registry shall accept his Vakalatnama. He has already filed affidavits of original complainant as well as victims which are annexed to the present application.

(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.