RIYAZBHAI ISMAILBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Nanavaty, learned advocate for the applicants, Ms.Mehta, learned APP for the respondent - State and Mr.Rajput, learned advocate for respondent No.2 - complainant.

(2.) Considering the short dispute involved as also the settlement between the parties, the matter is taken up for final hearing today.

(3.) An F.I.R. came to be registered at C.R.No.- 11199056200405 of 2020 with Vagara Police Station, Bharuch for the offences under Sections 307, 328, 323, 504, 143, 147, 149 etc. of the Indian Penal Code .