RAKESHBHAI RATNABHAI PALASH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Brahmbhatt, learned advocate for the applicants, Ms.Mehta, learned APP for respondent No.1 - State and Mr.Bhatt, learned advocate for respondent No.2 - original complainant through Video Conferencing.

(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 as C.R.No.I-99 of 2018 with Dahod Rural Police Station for the offences under Sections 394 and 114 of the Indian Penal Code.